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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Shops and Commercial Establishments Act, 1958

(2)Every notification made under sub-section (1) shall as soon as possible after it is made, be laid before[-] [The words 'both houses of' omitted by Adaptation of Punjab Laws Order, 1970.] the State Legislature.