Section 2A(2) in The Punjab Homeopathic Practitioners Act, 1965
(2)Section 55 shall not apply in relation to the Union Territory of Chandigarh but shall apply to the State of Haryana and the transferred territory with the modification that for the words "each House of the State Legislature" the words "the Legislative Assembly" and for the words "both Houses agree" at both the places where they occur, the words "Legislative Assembly agrees" shall be substituted.] [Substituted by Government of India SO 1301 of the 28th March, 1969, Schedule (w.e.f. 1st April, 1969), (Extraordinary), Page 403.]
