Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Amar Chand vs State Of Punjab And Anr. on 25 October, 1978

Loading...
User Queries
[Section 2] [Complete Act]
Central Government Act
Section 2(g) in The Punjab Reorganisation Act, 1966
(g) " law" includes any enactment, ordinance, regulation, order, bye- law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or in any part of the existing State of Punjab;