Section 20 in The General Clauses Act, 1977 (1920 A. D.)
20. Construction of orders, etc., issued under enactments.
- Where by any Act or Regulation, a power to issue any notification, order, scheme, rule, form or bye-law is conferred, then expressions used in the notification, order, scheme, rule, form or bye-law, if it is made after the commencement of this Act, shall, unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act or Regulation conferring the power.
