Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(3) in Bihar Electricity Regulatory Commission (Licencing for Transmission of Electricity) Regulations, 2007

(3)Interpretation. - In these Regulations, the following shall be interpreted as:
(a)Words in the singular include the plural and vice versa
(b)Words in the masculine gender include the feminine gender and vice versa.
(c)the terms "include" or "including" shall be considered as followed by "without limitation" or "but not limited to" whether they are actually followed by similar expressions or not in these Regulations.
(d)References to these Regulations shall be construed as references to the Regulations as amended or modified from time to time.
(e)The headings are inserted for convenience.
(f)References to various Acts, Laws, Rules, Regulations and guidelines shall be construed as including all amendments notified thereto.