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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Punjab - Subsection

Section 2A(1) in The Punjab Homoeopathic Practitioners Act, 1965

(1)In the application of the Act to the Union Territory of Chandigarh or the transferred territories, any reference therein to the State Government shall be construed as a reference to the Administrator of the Union Territory of Chandigarh or the Administrator of the Union Territory of Himachal Pradesh as the case may be.