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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(i) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(i)for the words "The State Government may, or, subject to the control of the State Government, the District Magistrate", the words "The High Court, subject to the approval of the State Government", shall be substituted; and