Section 3(15) in The Punjab Public Service Commission (Additional Functions) Act, 1955

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State of Punjab - Subsection

Section 3(15) in The Punjab Public Service Commission (Additional Functions) Act, 1955

(15)"enactment" shall mean a Pepsu Act, and shall include -

(a)an Ordinance promulgated under article 213 read with article 238 of the Constitution; and

(b)also any provision contained in any Pepsu Act or Ordinance as aforesaid;