Section 85(3)(b) in The Punjab Reorganisation Act, 1966

[Cites 0, Cited by 0] [Section 85(3)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(3)(b) in The Punjab Reorganisation Act, 1966

(b)subject to the proviso to clause (2) of Article 316, hold office or continue to hold office until the expiration of his term of office as determined under the provisions applicable to him immediately before the appointed day.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 85(3)(b) in The Punjab Reorganisation Act, 1966