Section 5 in The Punjab Laws (Extension No. 3) Act, 1957
5. Construction of certain references
. - In the enactments, or rules, regulations, notifications, orders and bye-laws made, and directions or instructions issued, thereunder, as referred to in section 4, any reference :-(1)to a law which is not in force in the 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 the State of Punjab, by whatever form of words, shall be construed as including a reference to the transferred territories.
