Section 26(2)(a) in The Punjab General Clauses Act, 1898

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(2)(a) in The Punjab General Clauses Act, 1898

(a)in relation to any Ordinance promulgated by the Governor of the Punjab under section 88 or section 89 off the Government of India Act, 1935, or by the Governor of East Punjab under section 88 of the said Act, as they apply in relation to Punjab Acts made by the Provincial Legislature; and

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State of Haryana - Subsection

Section 26(2)(a) in The Punjab General Clauses Act, 1898