21. Power to make to include power to add to, amend, vary or rescind [statutory instruments] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]. -
Where, by any [Uttar Pradesh] [Substituted by the A.O.1950.] Act, a power to issue [statutory instruments] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).] is conferred, then that power includes a power, exercisable in the like manner and subject to the like sanction and conditions (if any), to add, amend, vary, or rescind any [statutory instruments] [Ibid.] so issued.
