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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3) in The Punjab Debtors' Protection Act, 1936

(3)[ "Commissioner" means the Commissioner of a division or any officer specially empowered by the [State] [Added by Punjab Act 10 of 1939, section 3.] Government to exercise the powers of a Commissioner under this Chapter].