Section 2(17) in The Punjab General Clauses Act, 1898
(17)"enactment" shall include any provision contained in any [Punjab or Haryana] [Substituted for the word 'Punjab' by Haryana Adoption of Laws Order, 1968.] Act [-] [The words 'or East Punjab Act' inserted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, were omitted by the Adaptation of Laws Order, 1951.]
