Section 1 in The Punjab Separation of Judicial and Executive Functions Act, 1964
1. Short title, extent and commencement.
(1)This Act may be called the Punjab Separation of Judicial and Executive Functions Act, 1964.(2)It extends to the whole of the State of Punjab.(3)It shall come into force on such date as the State Government may by notification specify in this behalf ; and different dates may be specified for different areas.
