Section 19 in Himachal Pradesh General Clauses Act, 1968
19. Construction of orders, etc. issued under enactments.
- Where, by any Himachal Pradesh Act, 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, shall, unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act conferring the power.
