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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(d) in Punjab State Aid to Industries Act, 1935

(d)[ [three] [Substituted for the old clause (d) by Government of India (Adaptation of Indian Laws) Order, 1937.] members to be elected by the [Haryana] [Substituted by Haryana Adoption of Laws Order 1968.] Legislative Assembly from among their members, election being in accordance with the principle of proportional representation by means of the single transferable vote.]