50. [ Power to make rules as to matters mentioned in sections 43 to 48. [Sections 50, 50A and 50B substituted for the original section 59 by section 3 of the Punjab Laws (Amendment) Act, 5 of 1875.]
- The State Government may from time to time make rules[as to the matters mentioned in] [sections 43 to 48] [Substituted for the original reference by the Amending Act, 12 of 1891.]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.]]
