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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(3) in The Punjab Relief of Indebtedness Act, 1934

(3)This Act shall come into force on such [date] [The Act came into force on 19th April, 1935, by Notification No. 15639 (Home-Judicial), dated 18.4.1935.] as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification, appoint in this behalf.