Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in The Punjab State Legislature (Delegation of Powers) Act, 1987

(1)The power of the Legislature of the State of Punjab to make laws, which has been declared by the Proclamation to be exercised by or under the authority of Parliament, is hereby conferred on the President.