Section 27(1) in Himachal Pradesh General Clauses Act, 1968
(1)[In this Act and in any other Himachal Pradesh Act] [Substituted for the words 'In any Himachal Pradesh Act' vide H.P. Act No. 18 of 1971.], and in any rule, bye-law, instrument or document, made under, or with reference to, any such Act, any enactment may be cited by a reference to the title or short title (if any) conferred thereon or by reference to the number and year thereof, and any provision in any enactment may be cited, by a reference to the section or sub-section of the enactment in which the provision is contained.
