 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
General Clauses Act, 1897 13. Gender and number In all 12[Central Acts] or Regulations, unless there is anything repugnant in the subject or context- (1) words importing the masculine gender shall be taken to include females; and (2) words in the singular shall include the plural, and vice versa.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back