Section 1 in The Punjab Homeopathic Practitioners Act, 1965
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Homoeopathic Practitioners Act, 1965.(2)[ It extends to the State of Punjab, the State of Haryana, the Union Territory of Chandigarh and the territories transferred to the Union Territory of Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966] [Substituted by Government of India SO 1301 of the 28th March, 1969, Schedule (w.e.f. 1st April, 1969), (Extraordinary), Page 403.].(3)It shall come into force on [25th September, 1965] [Inserted vide Notification No. GSR 227/PA 17/65/S/1/66 dated 24.9.1966.]
