Section 12(1) in The East Punjab Exchange of Prisoners Act, 1948
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] government may subject to the condition of previous publication, make [rules for carrying out the purpose of this Act.] [For rules, see East Punjab Government notification No. 123 - Agri dated the 8th January, 1949.]
