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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(41)(b) in The Punjab General Clauses Act, 1898

(b)in relation to any territory in a Part B State, any officer appointed by the Central Government to exercise all or any of the powers of the Political Agent under the Act or Regulation in which the expression occurs;]