Section 28(1) in The Karnataka General Clauses Act, 1899
(1)In any enactment, and in any rule, byelaw, instrument or document, made under, or with reference to, any enactment, 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 in an enactment may be cited by reference to the section or sub-section of the enactment in which the provision is contained.
