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State of Punjab - Section

Section 14 in The Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006

14. Saving.

- Notwithstanding anything done or any action taken in pursuance of any instructions, issued before the commencement of this Act to implement the reservation policy by the State Government, shall be deemed to have been done or taken under the corresponding provisions of this Act and the rules made thereunder.