20. Construction of [statutory instruments] [Ibid.] issued under enactments. -
(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.(2)[ The provisions of Sections 4, 4-A, 6, 6-A, 6-B, 7, 8, 9, 10, 10-A, 10-C, 11,12,13,14,15,16,17,18,19,19-A and 28 shall mutatis mutandis apply in relation to any statutory instrument issued under any Uttar Pradesh Act as they apply in relation to any Uttar Pradesh Act.] [Inserted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]
