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[Cites 0, Cited by 0] [Section 3(21)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(21)(a) in The Punjab Public Service Commission (Additional Functions) Act, 1955

(a)for any period before the 1st November, 1956, the High Court for the territories of the State of Punjab which, immediately before the 1st November, 1956, formed part of the State of Patiala and East Punjab States Union;