31. Application of Act to Ordinances and Regulations.
- The provisions of this Act shall apply, unless there is anything repugnant in the subject or context-(a)to any Ordinance or Regulation as they apply in relation to Madhya Pradesh Acts :Provided that sub-section (1) of Section 3 of this Act shall apply to any Ordinance or Regulation as if for the reference in the said sub-section (1) to the day of the first publication of the assent to an Act in the Official Gazette there were substituted a reference to the day of the first publication of the Ordinance or the Regulation, as the case may be, in that Gazette;(b)to the construction of rules, regulations, bye-laws, orders, notifications, schemes or forms made or issued under a Madhya Pradesh Act.
