Section 8 in The Punjab Laws (Extension No. 4) Act, 1958
8. Power to make rules, etc., not to be affected.
- Nothing contained in this Act shall affect the power of the State Government or of any officer or authority, exercisable under the enactments specified in Schedules I and II, to add to, amend, vary or rescind the rules, regulations, notifications, orders and bye-laws made, and directions or instructions issued, as extended by section 4 to the transferred territories.
