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State of Assam - Section

Section 22 in Assam General Clauses Act, 1915

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

- Where by any Act, a power to make or issue any notification, order, scheme, rule, forms, or bye-laws is conferred, then expressions used in the notification, order, scheme, rule, form, or bye-law, shall, unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act, conferring the power.