Section 2A in The Punjab Nurses Registration Act, 1932
2A. [ Construction of certain references in the Act.] [Inserted vide S.O. 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.]
- In the application of the provisions of this Act, -(1)to the State of Haryana, any reference therein to the expression "State Government" or "Government" shall be construed as a reference to the Government of the State of Haryana; and any reference to the "Director of Health Services, Punjab" in sections 3 and 8 shall be construed as a reference to the Director of Health Services, Haryana;(2)to the transferred territory, any reference therein to the expression "State Government" or "Government" shall be construed as a reference to the Government of Himachal Pradesh;(3)to the Union territory of Chandigarh, any reference therein to the expression "State Government" or "Government" shall be construed as reference to the Administrator of the Union Territory of Chandigarh.
