Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Haryana - Subsection

Section 2A(2) in The Punjab Agricultural Produce Markets Act, 1961

(2)to the territory transferred to Himachal Pradesh any reference therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.
1 2
State Government. Administrator of the Union Territory of Himachal Pradesh.
Punjab State or State of Punjab except in Section 1 of theAct. Transferred territory.
State Agricultural Marketing Board. Administrator of the Union Territory of Himachal Pradesh.