Section 2(k) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(k)[ 'Director' means the Director Local Government, Punjab.] [Substituted by Punjab Notification No. 4894-LB-57/57922, dated 27th June, 1957 and further amended by Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment (1)/77, dated 28.4.1997.]
