Section 26 in The Punjab Public Service Commission (Additional Functions) Act, 1955
26. Citation of enactments.
(1)In any Pepsu Act or Ordinance made under article 213 read with article 238 of the Constitution, and in any rule, bye-law, instrument, or document made under, or with reference to any such Act or Ordinance, any enactment may be cited by reference to the title or short title (if any) conferred thereon, or by reference to the number and year thereof, and any provision in an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained.(2)Any such citation of, or reference to, any enactment shall, unless a different intention appears, be deemed to be citation of, or reference to such enactment as amended.(3)In any Pepsu Act or Ordinance made under article 213 read with article 238 of the Constitution, a description or citation of a portion of another enactment shall, unless a different intention appears, be construed as including the word "section" or other part mentioned or referred to as forming the beginning or as forming the end of the portion comprised in the description or citation.Miscellaneous
