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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Punjab Non-Trading Companies Act, 1960

(2)A copy of every notification issued under clauses (b) and (c) of sub- section (1), shall as soon as may be after it is issued, be placed before [the house] [ Substituted by Haryana Adaptation of Laws (State and Concurrent Subjects) Order, 1968.] of the State Legislature.