(29)Indian law shall mean any Act, Ordinance, Regulation, Rule, [order, bye-law or other instrument] [Substituted by A.O. 1950, for " order or bye-law" .] which before the commencement of the Constitution had the force of law in any Province of India or part thereof, and thereafter has the force of law in any Part A State or Part C State or part thereof, but does not include any Act of Parliament of the United Kingdom or any Order in Council, Rule or other instrument made under such Act;
