Section 2(2) in The U.P. General Clauses Act, 1904
(2)The provisions of this Act in their application to any enactment or statutory instrument shall be subject to any contrary requirements of the context of the enactment or instrument that is to be interpreted.] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]General Definitions
