Section 1 in The Punjab Motor Vehicles Taxation Act, 1924
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Motor-Vehicles Taxation Act, 1924.(2)It extends to [Haryana] [Substituted for the word 'Punjab' by Haryana Adaptation of Laws Order, 1968.].(3)It shall come into force on the 1st day of April, 1925, [in the principal territories and on the 3rd April, 1957, in the transferred territories.] [Inserted by Haryana Adaptation of Laws Order, 1968.]
