Section 26(3) in The Pepsu General Clauses Act, 1954
(3)In any Pepsu Act or Ordinance made under article 213 read with article 238 of the Constitution, a description or citation of a portion of another enactment shall, unless a different intention appears, be construed as including the word "section" or other part mentioned or referred to as forming the beginning or as forming the end of the portion comprised in the description or citation.Miscellaneous
