Section 3(21)(b) in The Pepsu General Clauses Act, 1954

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State of Haryana - Subsection

Section 3(21)(b) in The Pepsu General Clauses Act, 1954

(b)for any period on and from the 1st November, 1956, to the 31st October, 1966, the High Court for the territories of the State of Punjab which immediately before the 1st November, 1966, formed part of the State; and

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State of Haryana - Subsection

Section 3(21)(b) in The Pepsu General Clauses Act, 1954