Section 38 in Meghalaya Interpretation and General Clauses Act, 1972
38. Construction of rules, notifications etc. issued under enactments.
- Where, by any enactment, a power to issue any rule, notification, order, scheme, form or bye-law is conferred, then expressions used in the rule, notification, order, scheme, form or bye-law, shall, unless a different intention appears, have the same respective meanings as in the enactment conferring the power.
