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State of Punjab - Section

Section 8 in The Punjab Debtors' Protection Act, 1936

8. Rules to be made after previous publication.

- The [State], Government may, subject to the condition of previous publication, make rules for carrying into effect the provisions of sections 4, 5, 6 and 7 of this Chapter.Note. - Omitted by Punjab Act 44 of 1960, Section 3(2) and Schedule.