Section 1B in The Gujarat General Clauses Act, 1904
1B. [ Extension of application of Act to Acts, rules, etc. of State of Gujarat. [Section IB was inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
- The provisions of this Act which relate to Bombay Acts, Regulations and Ordinances shall apply also in relation of Acts, Regulations and Ordinances of the State of Gujarat passed, made or promulgated on or after the 1st day of May 1960 and such provisions of this Act as relate to any notification, order scheme, rule, by-law or form shall apply also in relation to any notification, order , scheme, rule, by-law, or form issued or made under any Act, Regulation or Ordinance passed, made or promulgated on or after that date:Provided that, where any such Act, Regulation, Ordinance, notification, order, scheme, rule, by-law, or form passed, made or promulgated on or after that date amends any Act, Regulation, Ordinance, notification, order, scheme, rule, by-law or form passed, made or promulgated in relation to any territory of the State of Gujarat, not being the Bombay area of that State, the law in force in those territories in respect of the interpretation of the law so amended shall apply to the amending law, and not the provisions hereinafter of this Act.]
