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State of Telangana - Section

Section 18 in Telangana General Clauses Act, 1308 F

18. Construction of orders, etc., issued under enactments.

- Where, by any Act, a power to issue orders, rules or forms is conferred, then expressions in such orders, rules or forms shall, unless there is anything repugnant in the subject or context, be taken to have the same meanings as in the Act.