Report No. 60
1.4. Importance of the General Clauses Act.-
The General Clauses Act, thus, makes provisions as to the construction of General Acts and other laws of all-India application. Its importance, therefore, in point of the number of enactments to which it applies, is obvious. Much more, however, can be said about the importance of an interpretation Act, which has been called the "Law of all laws". In so far as certainty in the application of the law is a desideratum itself, an interpretation Act seeks to introduce that certainty, in the limited sphere in which it operates.
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