Report No. 60
3.75. Section 3(43A)-Definition of "prescribed" (New).-
A definition of the expression "prescribed" is proposed to be added. It is the usual practice to insert a definition in each Central Act to the effect that (in that Act), the word "prescribed" means prescribed by rules made under that Act. It will be convenient to insert this definition in the General Clauses Act, so as to shorten the language of Central Acts.
Section 3(43A) (New)
3(43A). "prescribed" shall mean prescribed by rules made under the Central Act or Regulation in which the word occurs;
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