10. Expressions used in bye-laws and orders to have same meaning as in Act under which they are made or issued.
- Where an Act, to which this Chapter applies, confers power to make rules or bye-laws or [to issue notifications or orders] [Inserted by Act XXXVI of 1955.], expressions used in such rules, bye-laws [notifications] [Inserted by Act XXXVI of 1955.] or orders, have the same respective meanings as in the Act, conferring the power.
