Section 6 in The Punjab Courts Laws (Extension) Act, 1957
6. Construction of certain references.
- In the Act, Order, Rule and Order or Law and Regulation referred to in section 4 any reference.(1)to a law which is not in force in transferred territories shall in relation to such territories be construed as a reference to the corresponding law, if any, in force in such territories, and(2)to State of Punjab, by whatever form of words shall be construed as including a reference to the transferred territories.
