Section 3(21)(b) in The Punjab Public Service Commission (Additional Functions) Act, 1955

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State of Punjab - Subsection

Section 3(21)(b) in The Punjab Public Service Commission (Additional Functions) Act, 1955

(b)for any period on and from the 1st November, 1956, to the 31st October, 1966, the High Court for the territories of the State of Punjab which immediately before the 1st November, 1966, formed part of the State; and

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State of Punjab - Subsection

Section 3(21)(b) in The Punjab Public Service Commission (Additional Functions) Act, 1955