Section 30 in The Punjab Public Service Commission (Additional Functions) Act, 1955
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).
