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

State of Punjab - Subsection

Section 3(3) in The Punjab Laws (Special Provisions) Act, 2016

(3)Notwithstanding anything contained in this Act, the Government may, at any time before the expiry of six months, withdraw the exemption by notification in the Official Gazette in respect of one or more of the categories of unauthorized development mentioned in sub-section (1).