Section 10 in The Punjab Right to Service Act, 2011
10. In section 1, in sub-section (1), after the words, brackets and figures "Service (Amendment) Act, 2014", words "as extended to the Union territory of Chandigarh" shall be inserted.
Annexure-IPunjab Government Gazette (Extraordinary), October 20, 2011(Asvn 28, 1933 Saka)Part-I Department of Legal and Legislative Affairs, PunjabNotificationThe 20th October, 2011No.37-Leg./2011. - The Following Act of the Legislature of the state of Punjab received the assent of the Governor of Punjab on the 19th October, 2011, is Hereby Published for General Information:-An Act to provide for the delivery of services to the people of the State of Punjab within the given time limits and for matters connected therewith and incidental thereto.Be it enacted by the Legislature of the State of Punjab in the Sixty-second Year of the Republic of India as follows: -
