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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1) in The Pepsu General Clauses Act, 1954

(1)Where any Pepsu Act passed after the commencement of this Act is not expressed to come into force on a particular day, then it shall come into force on the day on which the assent of the Rajpramukh or the President as the case may be is first published in the Official Gazette.