Section 3(21) in The Punjab Public Service Commission (Additional Functions) Act, 1955
(21)[ "High Court" shall mean, - [Substituted for clause (21) by the Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.](a)for any period before the 1st November, 1956, the High Court for the territories of the State of Punjab which, immediately before the 1st November, 1956, formed part of the State of Patiala and East Punjab States Union;(b)for any period on and from the 1st November, 1956, to the 31st October, 1966, the High Court for the territories of the State of Punjab which immediately before the 1st November, 1966, formed part of the State; and(c)for any period on and after 1st November, 1966, the High Court of Punjab and Haryana;]
