Section 13 in The Gujarat General Clauses Act, 1904
13. Gender and number.
- In all Bombay Acts [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] unless there is anything repugnant in the subject or context -(a)words importing the masculine gender shall be taken to include females; and(b)words in the singular shall include the plural, and vice-versa.Powers and Functionaries
