SIXTH
SCHEDULE
[Article
268 (2)]
Laws
not to be Altered, Repealed or Amended without the Previous Sanction
of the President
1.
The Improper Acquisition of Property Regulation, 1969.
2. The Removal from Service (Special Provisions) Regulation, 1969.
3. The Living Beyond Ostensible Means (Punishment) Regulation, 1969.
4. The Government Agricultural Land (Recovery of Illegal Possession)
Regulation, 1969.
5. The Enemy Property (Payment of Money Due to Enemy) Regulation, 1970.
6. The Withdrawal of Currency Notes (High Denomination) Regulation,
1971.
7. The Price of Evacuee Property and Public Dues (Recovery) Regulation,
1971.
8. The Peshawar District and Tribal Areas (Settlement of Disputes) Regulation,
1971.
9. The Convention Muslim League and Awami League (Scrutiny of Funds)
Regulation, 1971.
10. The Foreign Exchange Repatriation Regulation, 1972.
11. The Foreign Assets (Declaration) Regulation, 1972.
12. The Removal from Service (Special Provisions) Regulation, 1972.
13. The Land Reforms Regulation, 1972.
14. The Removal from Service (Review Petition) Regulation, 1972.
15. The Land Reforms (Baluchistan Pat Feeder Canal) Regulation, 1972.
16. The Privately Managed Schools and Colleges (Taking Over) Regulation,
1972.
17. The Enemy Property (Revocation of Sales) Regulation, 1972.
18. The Dir and Swat (Devolution and Distribution of Property) Regulation,
1972.
19. The Dir and Swat (Settlement of Disputes of Immovable Property)
Regulation, 1972.
20. The West Pakistan Industrial Development Corporation (Revision of
Sales or Transfer) Regulation, 1972.
21. The Economic Reforms (Protection of Industries) Regulation, 1972.
22. The National Press Trust (Suspension of Board of Trustees and Directors)
Regulation, 1972.
23. The Cooperative Banks (Repayment of Loans) (Punjab) Regulation,
1972.
24. The Cooperative Societies (Repayment of Loans) (Sind) Regulation,
1972.
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