EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, JANUARY 4, 2024
(PAUSA 14, 1945 SAKA)
( iii )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab State Vigilance Commission (Repeal) Act, 2022
(Punjab Act No. 1 of 2024)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil
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PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 4th January, 2024
No. 1-Leg./2024.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 18th day of December, 2023, is hereby published for general information:-
THE PUNJAB STATE VIGILANCE COMMISSION (REPEAL)
ACT, 2022
(Punjab Act No. 1 of 2024)
AN
ACT
to repeal the Punjab State Vigilance Commission Act, 2020. BE it enacted by the Legislature of the State of Punjab in the Seventy-third Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab State Vigilance Commission (Repeal) Act, 2024.
(2) It shall come into force at once.
2. The Punjab State Vigilance Commission Act, 2020 (Punjab Act 20 of 2020), is hereby repealed.
MANDEEP PANNU,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 3007/1-2024/Pb. Govt. Press, S.A.S. Nagar Short title and
commencement.
Repealing of
Punjab Act
No. 20 of
2020.
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