Report No. 60
12.26. Change not suggested.-
In view, however of the nature of subordinate legislation and the legislative practice followed in drafting such legislation, as mentioned in the above discussion,1 it is desirable that there should be a certain amount of flexibility in applying the rules of interpretation to such legislation. Hence, no categorical provision as to the application, to subordinate legislation of all the rules in the General Clauses Act, is recommended. Wherever necessary, 'we have considered the desirability of extending individual sections to statutory instruments.
1. Para. 12.22, supra.
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