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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2)(l) in Punjab State Aid to Industries Act, 1935

(l)the appointment and functions of directors appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under section 34 and the prescribing of other methods of control of industries to which State aid has been given;