1 [ 30.Application of Act to Ordinances .--In this Act the expression 2 [Central Act], wherever it occurs, except in section 5 and the word "Act" in 3 [clauses (9), (13), (25), (40), (43), (52) and (54)] of section 3 and in section 25 shall be deemed to include an Ordinance made and promulgated by the Governor General under section 23 of the Indian Councils Act, 1861 4 [or section 72 of the Government of India Act, 1915,] 5 [or section 42 6 *** of the Government of India Act, 1935] 7 [and an Ordinance promulgated by the President under article 123 of the Constitution].]Open in Lexace · Ask the AI about this section
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