Section 8 in Meghalaya Interpretation and General Clauses Act, 1972
8. Marginal, notes not part of enactment.
- The marginal notes appearing against any provision of any enactment, and the reference to the number and date of any former law in the margin against any such provision, shall form no part of the said enactment and it shall be deemed to have been inserted for the sake of convenience only.
