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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Punjab - Subsection

Section 74(3)(b) in The East Punjab Children Act, 1949

(b)shall be liable to be modified or annulled by a resolution of the [State Legislative Assembly] [Substituted for the words 'Provisional legislature' by the Adaptation of Laws (Third Amendment Order, 1951.] at the said next session.