30. References to Central and Punjab Acts to be construed as references to those Acts as in force in Pepsu.
- Any reference in any enactment to any Central Act or Punjab Act shall be construed as a reference to that Act as in force in the [territories which, immediately before the 1st November, 1956, formed part of the State of Patiala and East Punjab State Union.] [Substituted for the words 'State of Patiala and East Punjab States Union' by the Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.]Explanation. - In this section, the expression "Punjab Act" shall have the meaning assigned to it by clause (46) of section 2 of the Punjab General Clauses Act, 1898 (I of 1898).
