Section 30(1) in The Orissa General Clauses Act, 1937
(1)In any Orissa Act and in any rule, bylaw, instrument or document made under, or with reference to, any Orissa Act, any enactment may be cited by reference to the title or short title (if any) conferred thereon, or by reference to the number and year thereof, and any provision in an enactment may be cited by reference to the section or subsection of the enactment in which the provision is contained.
