Section 32(2) in The Bihar and Orissa General Clauses Act, 1917
(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.
