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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3)(a) in The Punjab Relief of Indebtedness Act, 1934

(a)the establishment of a board and the appointment of its members; and the board shall be deemed to have been established and its members appointed from the date specified in such notification or notifications;