Section 33 in Sikkim Interpretation and General Clauses Act, 1977
33. Construction of rules notifications, orders, etc. issued under Sikkim laws.
- Where by any Sikkim law a power to issue or make any rule, notification, order, scheme, form or by-law is conferred, then, expressions used in the rule, notification, order, scheme, form or by-law shall, unless a different intention appears have the same respective meaning as in law conferring the power.
