(1)In any [Central Act] [Substituted by A.O.1937, for " Act of the Governor General-in-Council" .] or Regulation, and in any rule, bye-law, instrument, or document, made under, or with reference to any such Act or Regulation, any enactment may be cited by reference to the title or short title (if any) conferred thereon or by reference to the number and year thereof, and any provision in an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained.
