(1) The definitions in section 3 of the following words and expressions, that is to say," affidavit"," barrister" 2[ " District Judge"," father", 2[ 3[ 2[ " immovable property"," imprisonment", 2[ " Magistrate"," month"," movable property"," oath"," person"," section"," son"," swear"," will", and" year" apply also, unless there is anything repugnant in the subject or context, to all 4[ Central Acts] made after the third day of January, 1868 , and to all Regulations made on or after the fourteenth day of January, 1887 .

(2) The definitions in the said section of the following words and expressions, that is to say," abet"," chapter"," commencement", " financial year"," local authority"," master"," offence"," part"" public nuisance"," registered"," schedule"," ship"," sign"," sub- section" and" writing" apply also, unless there is anything repugnant in the subject or context, to all 1[ Central Acts] and Regulations made on or after the fourteenth day of January, 1887 .