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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(1)The Authority shall consist of a Chairperson and not less than [two] [Word 'three' substituted by Punjab Act No. 22 of 2003.] and not more than six members, appointed by the State Government with the approval of the Chief Minister of Punjab by notification.