Section 13 in The Punjab Public Service Commission (Additional Functions) Act, 1955
13. Construction of references to repealed enactments.
- Where this Act or any Pepsu Act or Ordinance made under article 213 read with article 238 of the Constitution repeals and re-enacts, with or without modification, any provision of a former enactment, then references in any other enactment or in any instrument to the provision so repealed shall, unless a different intention appears, be construed as references to the provision so re-enacted.
