Section 4(2) in The General Clauses Act, 1897

Central Government Act

(2) The definitions in the said section of the following words and expressions, that is to say," abet"," chapter"," commencement",

1. Ins. by the Adaptation of Laws (No. 1) Order, 1956. 2. The words" British India"," G. of I."," High Court" and" L. G." rep. by the A. O. 1937. 3. The words" Her Majesty' or the Queen'" rep. by Act 18 of 1919, s. 3 and Sch. II. 4. Subs. by the A. O. 1937 for" Acts of the G. G. in C."

" 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 .