- In these rules unless there is anything repugnant in the subject or context -(a)The Act means the Punjab Regulation of Accounts Act, 1930.(b)"Form" means the form in which the accounts prescribed by section 3 of the Act are to be maintained and furnished.(c)The Punjab General Clauses Act, 1 of 1898, shall apply for the purpose of interpretation, of these rules in like manner as it applies for the purpose of interpretation of a Punjab Act.
