Section 3 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
3. Interpretation.
- In the interpretation of these Regulations, unless the context otherwise requires, the following provisions shall apply -(i)words importing the singular only also include the plural and vice versa where the context requires. Words importing persons and parties shall include Firms, Companies and any Organization having legal capacity.(ii)the terms "include" or "including" shall be deemed to be followed by "without limitation" or "but not limited to" regardless of whether such terms are followed by such phrases or words of like import;(iii)references herein to the "Regulations" shall be construed as a reference to these Regulations as amended or modified by the Commission from time to time in accordance with the applicable laws in force.(iv)the headings are inserted for convenience and shall not be taken into consideration for the purpose of interpretation of these Regulations.(v)references to the statutes, regulations or guidelines shall be construed as including all statutory provisions consolidating, amending or replacing such statutes, regulations or guidelines, as the case may be.(vi)Wherever extracts of Act, are reproduced, any changes/ amendments to the original Act shall automatically be deemed to be effective under this regulation also.
