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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(1)(ii) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970

(ii)all powers and duties of the Board shall, during the period of dissolution, be exercised and performed by such person or persons as the State Government may appoint in this behalf;