Section 12(2) in The Punjab Nurses Registration Act, 1932
(2)No regulation made under the provisions of sub-section (1) shall take effect until it has been confirmed by the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government and published in the [Official Gazette] [Substituted for the word 'Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.].
