Section 3(32) in The Punjab Public Service Commission (Additional Functions) Act, 1955
(32)[ "Official Gazette or Gazette" shall mean, - [Substituted for clause (32) by the Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.](a)for any period before the 1st November, 1966, the Official Gazette of the territories which, immediately before the 1st November, 1956, were comprised in 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 Official Gazette of the territories which, immediately before the 1st November, 1966 were comprised in the State of Punjab; and(c)for any period on and after the 1st November, 1966 the Official Gazette of the State of Punjab;]
