Section 2 in The Punjab Public Service Commission (Additional Functions) Act, 1955
2. Application of Act.
- Unless otherwise expressly provided or the context otherwise requires, the provisions of this Act with respect to the construction of enactments, apply-(a)to this Act and all other enactments whether passed before or after the commencement of this Act; and(b)where any such enactment confers upon any authority power to make rules or bye-laws, also to such rules or bye-laws.
