Section 18 in The Punjab General Clauses Act, 1898
18. Constructions of orders, etc., issued under enactments.
- Where, by any Punjab Act, [-] [The words 'or East Punjab Act' omitted by the Adaptation of Laws Order, 1951.] a power to issue any [notification] [Inserted by the East Punjab Act 40 of 1948, section 5.], order, scheme, rule, form or bye-law is conferred, then expressions used in the [notification] [Inserted by the East Punjab Act 40 of 1948, section 5.] order, scheme, rule, form or bye-law, shall unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act conferring the power.
