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State of Haryana - Section

Section 47 in The Punjab Courts Act, 1918

47. Control of list of holidays.

- [(1) Subject to such general orders as may be made by the [State] [Substituted by Punjab Act 4 of 1919, section 2 (7).] Government the High Court shall prepare a list of days to be observed in each year as holidays in the Civil Courts subordinate thereto.]
(2)Every such list shall be published in the Official Gazette.