Section 26(1) in The Punjab General Clauses Act, 1898
(1)In any Punjab Act, and in any rule, bye- law, instrument, or document made under, or with reference to any such Act, any enactment may be cited by a reference to the title or short title (if any) conferred thereon or by reference to the number and year thereof, and any provision in any enactment may be cited by a reference to the section or sub-section of the enactment in which the provision is contained.
