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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1)(a) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(a)the validity, invalidity, effect or consequence of anything done or suffered to be done before the date on which the provisions of this Act come into force;