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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(d) in The Punjab Relief of Indebtedness Act, 1934

(d)Such board shall consist of a chairman and [one] [Substituted for the word 'two' by Punjab Act 6 of 1942, section 3(a).><span class=amd1><a title =] or more members to be appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [Provided that no act done or proceeding taken by a board under this Act shall be called into question on the ground merely of the existence of any vacancy in any board.] [The proviso added by Punjab Act 6 of 1942, section 3(b).]