Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] Bengal Presidency - Section Section 14 in Bengal General Clauses Act, 1899 14. Gender and number. In all Bengal Acts and West Bengal Acts, unless there is anything repugnant in the subject or context,(1)words importing the masculine gender shall be taken to include females and:(2)words in the singular shall include the plural, and vice versa.
