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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Punjab State Aid to Industries Act, 1935

(2)The State Government may fix a period during which any person so removed under clauses (b), (c), (e) or (f) of sub-section (1) of this section shall not be eligible for re-appointment or re-election].