Section 3(35) in The Punjab Public Service Commission (Additional Functions) Act, 1955
(35)"Pepsu Act" shall mean an Act of the Legislature of the [territories which, immediately before the 1st November, 1956, formed part of the State of Patiala and East Punjab States Union] [Substituted for the words 'State of Patiala and East Punjab States Union' by the Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.] and shall include -(a)any Act or Ordinance made or promulgated by the Ruler of the former Patiala State and made applicable to Pepsu by virtue of section 3 of the Patiala and East Punjab States Union General Provisions (Administration) Ordinance, 2005 Bk.; and(b)an Ordinance made and promulgated by the Rajpramukh under Article X of the Covenant;
