Section 28(1) in The General Clauses Act, 1977 (1920 A. D.)
(1)In any Act or Regulation and in any rule, bye-law, instrument or document made under or with reference to any such Act or Regulation 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, and any provision is an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained.
