Section 30 in The General Clauses Act, 1977 (1920 A. D.)
30. Application of Act to Ordinances.
- In this Act, the expression Act or Regulation, wherever it occurs, and the word 'Act' in clauses [(7), (9), (29), (35) and (36)] [Substituted by Act II of Svt. 1997 for '(9), (12), (38), (48) and (5O)'.] of section 3 and in section 25 shall be deemed to include an Ordinance made and promulgated by His Highness [or the Sadar-i-Riyasat.] [Inserted by Act X of Svt. 2010.]
