10. [Repeal of s. 32 of the Punjab Courts Act, 1884 (18 of 1884).]
Rep. by the Repealing and Amending Act, 1891 (12 of 1891), s. 2 and the First Schedule.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
10. [Repeal of s. 32 of the Punjab Courts Act, 1884 (18 of 1884).] Rep. by the Repealing and Amending Act, 1891 (12 of 1891), s. 2 and the First Schedule. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
