Section 3 in The Punjab Money Lending and Debtors' Protection Laws (Extension and Amendment) Act, 1960
3. Extension of certain money-lending and debtors' projection laws of transferred territories.
(1)The following Act namely, -(i)the Punjab Regulation of Accounts Act, 1930 (1 of 1930),(ii the Punjab Relief of Indebtedness Act, 1934 (VII of 1934),(ii)the Punjab Debtor's Protection Act, 1936 (II of 1936), and(iv)the Punjab Registration of Money-lenders Act, 1938 (IV of 1938),and all rules, notifications and orders made, and all directions and instructions issued thereunder, which are in force immediately before the commencement of this Act in the territories which, immediately before the 1st November, 1956, were comprised in the State of Punjab, are hereby extended to and shall be in force in, the transferred territories.(2)With effect from the commencement of this Act, the amendments specified in column 4 of the Schedule shall be made in the Acts specified against them in column 3 thereof.
