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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Punjab Debtors' Protection Act, 1936

(2)"Collector" means the Deputy Commissioner of a district or any officer specially empowered by the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government to exercise the powers of a Collector under this Chapter;