Report No. 60
1.33. State laws.-
It may also be noted that though Act does not, in terms apply to State laws, it is evident that the State General Clauses Acts should conform to the General Clauses Act of 1897, for, otherwise, divergent rules of construction and interpretation would apply, and as a result, great confusion might ensue. Thus, excepting a few provisions in the Central Act, such as those contained in section 5, nearly all its remaining provisions are as appropriate for State Act and Ordinances as for the Central Acts and Ordinances and have, in fact, been adopted in all the State General Clauses Acts. The result has been that a certain amount of uniformity has been achieved in the language of the entire body of statute law of this country.
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