Section 2(g) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(g)[ all other words and expressions used but not defined in his Act shall, in relation to the State of Punjab, have the meanings assigned to them in the Punjab Ayurvedic and Unani Practioners Act, 1963 (Punjab Act, 42 of 1963) and in relation to the State of Haryana have the meanings assigned to them in that Act as amended by the Punjab Ayurvedic and Unani Practioners (Haryana Amendment and Validation) Act, 1969 (Haryana Act No. 18 of 1969).] [Substituted by Government of India, S.O. No. 3711, dated 10th November, 1970.]
