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Union of India - Section

Section 19 in The Punjab Reorganisation Act, 1966

19. Rules of procedure.

- The rules of procedure and conduct of business of the Legislative Assembly of Punjab as in force immediately before the appointed day shall, until rules are made under clause (1) of article 208, be the rules of procedure and conduct of business of the Legislative Assembly of Haryana subject to such modifications and adaptations as may be made therein by the Speaker thereof.The Legislative Council