On and from the appointed day, in clause (a) of section 15 of the States Reorganisation Act, 1956,— (i) for the word "Punjab", the words "Punjab, Himachal Pradesh" shall be substituted; (ii) for the words "Himachal Pradesh and Chandigarh", the words "and Chandigarh" shall be substituted.Open in Lexace · Ask the AI about this section
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