Section 27A(1) in Himachal Pradesh General Clauses Act, 1968
(1)The provisions of this Act shall apply in relation to any Ordinance promulgated by the Governor of Himachal Pradesh under article 213 of the Constitution or any Regulation made by the Governor under Paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Himachal Pradesh Acts made by the State Legislature.
