Report No. 60
8.25. Section.13 and rules.-
In one of the cases before the Supreme Court,-Regional Settlement Regional Settlement Commissioner, Jaipur v. Sunderdas Bhasin, AIR 1963 SC 181: (1963) 2 SCR 534-relating to rules made under the Displaced Persons (Compensation and Rehabilitation) Act (49 of 1954), section 13 (of the General Clauses Act) was held not to apply to the particular rules, in view of the context. But the general question whether the General Clauses Act applied at all to subordinate legislation was not considered.
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