Section 19 in The Punjab Nurses Registration Act, 1932
19. Confirmation and publication of bye-laws.
(1)No bye-law made under [Sections 17 and 18] [The words and figures 'Sections 17 and 18' were substituted for the words and figures 'Sections 16 and 17' by Punjab Act 6 of 1936, Section 30.] shall come into force until six weeks after it has been confirmed by the State Government and published in the [Official Gazette] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].(2)The [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may cancel its confirmation of any such bye- law and thereupon the bye-law shall cease to have effect.
