(1) Unless
the subject or context otherwise requires, in this Constitution:-
- "Article"
means an Article of this Constitution;
- "Nepal"
means the Kingdom of Nepal;
- "Citizen"
means a citizen of Nepal;
- "Bill"
means a draft of an Act which has been introduced in Parliament;
- "Petition"
means a document bearing the signature of the petitioner;
- "Remuneration"
means and includes salary, allowances, pension and any other forms
of emoluments.
(2) Unless
the subject or context otherwise requires, the Nepal Law Interpretation
Act, 1953 shall, subject to the provisions of this Constitution, apply
to the interpretation of this Constitution in the same manner as that
law applies to the interpretation of the laws of Nepal.
