Section 21 in The Gujarat General Clauses Act, 1904
21. Power to make to include power to add to, amend, vary or rescind orders, etc.
- Where, by any Bombay Act, [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] a power to issue notifications, orders, rules, or by-laws is conferred, then that power includes a power, exercisable in the like manner and subject to the like sanctions and conditions (if any), to add to, amend, vary or rescind any notifications, orders, rules or by-laws, so issued.
