Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Madhya Pradesh - Section Section 5 in The M.P. General Clauses Act, 1957 5. Gender and number. - In all Madhya Pradesh Acts, unless a different intention appears :-(a)words importing the masculine gender shall be taken to include females; and(b)words in the singular shall include the plural, and words in the plural shall include the singular.
