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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Electricity (Supply) (Punjab Amendment) Act, 1959

(2)Notwithstanding such repeal, anything done or any action taken under the Electricity (Supply) (Punjab Amendment) Ordinance, 1959, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 28th day of January, 1959.