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

State of Haryana - Subsection

Section 3(2) in The Punjab Electricity (Emergency Powers) Act, 1941

(2)No such order shall be in force for more that six months, without prejudice to the issue of another such order at or before the end of that period:Provided that the maximum period during which such orders may continue in force at any one time shall not exceed two years from the commencement of the first order.