Section 3(56) in Meghalaya Interpretation and General Clauses Act, 1972
(56)"regulation" means Regulation made by the Governor under the Sixth Schedule to the Constitution or under the Government of India Act, 1935, and shall include the Regulation as defined in Clause (50) of Section 3 of the General Clauses Act, 1897 (Central Act 10 of 1897);
