Section 19 in The Punjab General Clauses Act, 1898
19. Power to make to include power to add to, amend, very, or rescind orders, rules or bye-laws.
- Where, by any Punjab Act, [-] [The words 'or East Punjab Act' omitted by Adaptation of Laws Order, 1951.] a power to [issue notifications] [inserted by East Punjab Act 40 of 1948, section 6(i).] or make orders, rules or bye-laws is conferred, then that power includes a power exercisable in the like manner and subject to like sanction and conditions (if any,) to add, to amend, vary or rescind any [notifications] [Inserted by East Punjab Act 40 of 1948, section 6(ii)], orders, rules or bye-laws so [issued or] [Inserted by East Punjab Act 40 of 1948, section 6(ii)] made.
