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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Punjab - Subsection

Section 1A(b) in The Punjab State Legislature (Prevention of Disqualifications) Act, 1952

(b)"statutory body" means any corporation, committee, commission, council, board or other body of persons, whether incorporated or not, established by or under any law for the time being in force; and