Section 32(1) in The Bihar and Orissa General Clauses Act, 1917
(1)in any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.] and in any rule bye-law, instrument or document, made under, or with reference to, any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.], 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, any provision in an enactment may be cited by reference to the Section or sub-section of the enactment in which the provision is contained.
