Section 32 in The Bihar and Orissa General Clauses Act, 1917
32. Citation of enactments.
(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.(2)In any Bihar and Orissa Act [or Bihar Act] [Inserted by A.O. 1937.] a description of citation or a portion of another enactment shall, unless a different intention appears, be construed as including the word, Section or other part mentioned or referred to as forming the beginning and as forming the end of the portion comprised in the description or citation.
