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

State of Haryana - Subsection

Section 3(46) in The Pepsu General Clauses Act, 1954

(46)"State Government" shall mean, in relation to anything done or to be done after the commencement of the Constitution, the [Governor;] [Substituted for the word 'Raj Pramukh' by Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.][Provided that in relation to anything done before the 1st November, 1956, the expression shall mean the Rajpramukh;]