Section 26 in The Punjab General Clauses Act, 1898
26. Citation of enactments.
(1)In any Punjab Act, and in any rule, bye- law, instrument, or document made under, or with reference to any such Act, any enactment may be cited by a reference to the title or short title (if any) conferred thereon or by reference to the number and year thereof, and any provision in any enactment may be cited by a reference to the section or sub-section of the enactment in which the provision is contained.(2)In any Punjab Act, [-] [The words 'or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] a description or citation of a portion of another enactment shall, unless a different intention appears, be construed as including the word, section or other part mentioned or referred to as forming the beginning and as forming the end of the portion comprised in the description or citation.[27. Application of Act to Ordinances and Regulations. - (1) The provisions of this Act shall apply : -(a)in relation to any Ordinance promulgated by the Governor of the Punjab under section 88 or section 89 off the Government of India Act, 1935, or by the Governor of East Punjab under section 88 of the said Act, as they apply in relation to Punjab Acts made by the Provincial Legislature; and(b)in relation to any Ordinance promulgated by the Governor of Punjab under Article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Punjab Acts made by the State Legislature.(2)The Provisions of section 4 and section 4-A of this Act shall apply on the expiry, withdrawal or repeal of any Ordinance promulgated by the Governor of the Punjab under section 88 or section 89 of the Government of India Act, 1935, or by the Governor of East Punjab under section 88 of the said Act, or by the Governor of Punjab under Article 213 of the Constitution, as if such Ordinance had been an enactment repealed by a Punjab Act.] [Substituted for the old section (which has been amended by the Adaptation of Laws Order, 1948, and by East Punjab Act 40 of 1948) by the Adaptation of Laws Order, 1951.][28. Application of Act to Haryana Acts and Ordinances. - The provisions of this Act shall, as far as may be, apply in relation to a Haryana Act or Ordinance promulgated by the Governor of Haryana under article 213 of Constitution as they apply respectively in relation to a Punjab Act or an Ordinance promulgated by the Governor of Punjab under that article.] [Substituted by Haryana Adoption of Laws Order, 1968.]
