Section 1 in The Punjab Registration of Money-lender's Act, 1938
1. Short title, extent and commencement.
(1)This Act shall be called the Punjab Registration of Money-lenders' Act, 1938.(2)It shall extend to [Haryana] [Substituted by the Adaptation of Laws Order, 1968.].(3)It shall come into force [in the principal territories on such date as the State Government may by notification direct] [Substituted for the words 'Punjab' by the Adaptation of Laws Order, 1968.] and in the transferred territories on 30th December, 1963.
