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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(2) in The Punjab Reorganisation Act, 1966

(2)Any directions issued by the Central Government under sub-section (1) in respect of the Board or the Corporation may, include a direction that the Act under which the Board or the Corporation was constituted shall, in its application to that Board or Corporation, have effect subject to such exceptions and modifications as the Central Government thinks fit.