Section 46(1) in Punjab State Aid to Industries Act, 1935
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after previous publication, make [rules consistent with this Act for the carrying out of all or any of its purposes.] [For rules see Punjab Government notification No. 42-I&L 37/2766 dated 23rd January, 1937.]
