3. [ Coming into operation of enactments. [See Adaptation of Laws (Third Amendment) Order, 1951.]
- Where any Punjab Act is not expressed to come into operation on particular day, then, -(a)in the case of a Punjab Act made before the commencement of the Constitution, it shall come into operation, if it isan Act of the Legislature, on the day on which the assent thereto of the Governor, the Governor General, or His Majesty, as the case may require, is first published in the Official Gazette and, if it is an Act of the Governor, on the day on which it is first published in the Official Gazette; and(b)in the case of a Punjab Act made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may requires, is first published in the Official Gazette;and in every such Act the date of the first publication thereof shall be printed either above or below the title of the Act and shall form part of every such Act.]
