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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The Punjab Non-Trading Companies Act, 1960

(2)A copy of every notification issued under clauses (b) and (c) of sub- section (1), shall as soon as may be after it is issued, be placed before [ - ] [The words 'both Houses of' omitted by the Adaptation of Punjab Law Order, 1970.] the State Legislature.