20. Construction of notifications, etc., issued under enactments
.Where, by any [Central Act] [Substituted by A.O.1937, for " Act of the Governor General-in-Council" .]or Regulation, a power to issue any [notification] [Inserted by Act 1 of 1903, Section 3 and Sch.II.], order, scheme, rule, form, or bye-law is conferred, then expressions used in the [notification] [Inserted by Act 1 of 1903, Section 3 and Sch.II.], 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.
