Section 2(n) in The Punjab Nurses Registration Act, 1932
(n)[ 'transferred territory' means the territory forming part of the State of Himachal Pradesh by virtue of section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966), read with section 3 of the State of Himachal Pradesh Act, 1970 (53 of 1970).] [Added vide SO 1741 Government of India Extraordinary dated 21.4.1971 Part II, page 1980.]
