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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2)(b) in The Punjab Reorganisation Act, 1966

(b)issue such directions to the State Governments of Haryana, Punjab and Rajasthan and the Administrator of the Union Territory of Himachal Pradesh or any other authority, and the State Governments, Administrator or other authority shall comply with such directions.