Section 1(2) in The Punjab Homeopathic 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.].
