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36. [Validation of proceedings since repeal of Regulation VI of 1819 in Punjab]. Rep. by the Repealing and Amending Act, 1891 (12 of 1891), s. 2 and the First Schedule, Pt. I. 1. See now the Code of Criminal Procedure, 1973 (2 of 1974), Ch. 21. 2. Subs. by the A.O. 1950, for "Her Majesty" 3. Subs by the A.O. 1937 for "the L. G".    |
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