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 5] [Entire Act] State of Haryana - Section Section 6 in The Pepsu General Clauses Act, 1954 6. Gender and number. - In all enactments, unless a different intention appears-(a)words importing the masculine gender shall be taken to include females, and(b)words in the singular shall include the plural and vice versa.
