Section 21 — Power to issue, to include power to add to, amend, vary or rescind notifications, orders, rules or bye-laws.
The General Clauses Act, 1897
Where, by any 1 [Central Act] or Regulations a power to 2 [issue notifications,] orders, rules or bye-laws is conferred, then that power includes a power, exercisable in the like manner and subject to the like sanction and conditions (if any), to add to, amend, vary or rescind any 3 [notifications,] orders, rules or bye-laws so 4 [issued].Open in Lexace · Ask the AI about this section