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[Section 93(3)(b)] [Section 93(3)] [Section 93] [Complete Act]
Central Government Act
Section 93(3)(b)(ii) in The Punjab Reorganisation Act, 1966
(ii) in case of doubt, such court, tribunal, authority or officer in that State or Union territory, as may be determined after the appointed day by the Government of that State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Punjab, to be the corresponding court, tribunal, authority or officer.