50. [ Power to make rules as to matters mentioned in sections 43 to 48. - The State Government may from time to time make rules] [Sections 50, 50A and 50B substituted for the original section 59 by section 3 of the Punjab Laws (Amendment) Act, 5 of 1875.] as to the matters mentioned in [sections 43 to 48] [Substituted for the original reference by the Amending Act, 12 of 1891.][Sections 39-A and 39-G inserted by Act 15 of 1875, section 2. Original sections 39-A and 39-B were substituted by the present sections 39-A and 39-B by the Punjab Laws (Amendment) Act, 24 of 1881, section 2.] inclusive.
Existing rules. - All existing rules upon such matters, which might have been made under this section had it been in force, shall be deemed to have been made hereunder.]
