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State of Haryana - Section

Section 12 in The Punjab General Clauses Act, 1898

12. Powers conferred on the State Government to be exercisable from time to time

- Where by any Punjab Act [-] [The words 'or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] any power is conferred, then that power may be exercised from time to time as occasion requires.