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State of Punjab - Section
Section 2A in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
2A. [ Construction of certain references in the Act. - In the application of this Act to the State of Haryana, any reference therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.] [Substituted by Government of India, S.O. No. 3711, dated 10th November, 1970.]
| (1) | (2) |
| State Government | Government of the State of Haryana. |
| Punjab State Faculty of Ayurvedic and Unani Systems ofMedicine | Haryana State Faculty of Ayurvedic and Unani Systems ofMedicine. |
| Each House of the State Legislature | The Legislative Assembly. |
| Both Houses agree | The Legislative Assembly agrees. |
| Official Gazette | Official Gazette of the Government of Haryana. |