Section 34(a) in The Bihar and Orissa General Clauses Act, 1917
(a)In relation to any Ordinance promulgated by the Governor under Section 88 or Section 89 of the Government of India Act, 1935, as they apply in relation to Bihar Acts made under the said Act by the Governor, and in relation to any Regulation made by the Governor under Section 92 of the said Act as they apply in relation to Bihar Acts made by the Provincial Legislature; and
