Section 26(1) in The Pepsu General Clauses Act, 1954
(1)In any Pepsu Act or Ordinance made under article 213 read with article 238 of the Constitution, and in any rule, bye-law, instrument, or document made under, or with reference to any such Act or Ordinance, any enactment may be cited by reference to the title or short title (if any) conferred thereon, or by reference to the number and year thereof, and any provision in an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained.
