The Repealing (Punjab Loans Limitation) Act, 1923
Punjab Act 3 of 1923
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LEGISLATIVE HISTORY 6 |
Preamble
Whereas it is expedient to repeal the Punjab Loans Limitation Act, 1904, it is hereby enacted as follows :- 1. Short title, extent and commencement. - (1) This Act may be called the Repealing (Punjab Loans Limitation) Act, 1923. (2) It extends to [Punjab]. (3) It shall come into force on such [date as the ][State] Government may, by notification, appoint in this behalf.
Object & Reasons6 |