Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 14 in The Punjab Public Service Commission (Additional Functions) Act, 1955

14. Revival of repealed enactments.

- In any Pepsu Act or Ordinance made under article 213 read with article 238 of the Constitution, it shall be necessary, for the purpose of reviving either wholly or partially any enactment wholly or partially repealed expressly to state that purpose.Powers and Functionaries