Section 30 in The Orissa General Clauses Act, 1937
30. Citation of enactments.
(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.(2)In any Orissa Act a description or citation of another enactment shall, unless a different intention appears, be construed as including the word, section or other part mentioned or referred to as forming the beginning and as forming the end of the portion comprised in the description or citation.
