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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(b) in The Punjab Reorganisation Act, 1966

(b)a representative each of the Government of the States of Punjab, Haryana and the Union territory of Himachal Pradesh to be nominated by the respective Governments or Administrator, as the case may be;