Section 20(1) in The U.P. General Clauses Act, 1904
(1)Where, by any [Uttar Pradesh] [Substituted by the A.O.1950.] Act, a power to issue any [statutory instruments] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).] is conferred, then expressions used in the [statutory instruments] [Ibid.] shall, unless there is anything repugnant in the subject or context, have the same respective meanings as in the Act conferring the power.
