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State of Punjab - Section

Section 2 in The Punjab Separation of Judicial and Executive Functions Act, 1964

2. Amendments to enactments.

- The Central Acts specified in Parts I and II of the Schedule appended to this Act (hereinafter called the Schedule), in their application to the State of Punjab, and the Punjab Acts specified in Part III of the Schedule are hereby amended to the extent mentioned in the fourth column of the Schedule.