23. Application of Act to Regulation and ordinances.
- The provisions of this Act shall apply-](a)in relation to any Regulation made by the Governor of Madras under section 92 of the Government of India Act, 1935, as they apply in relation to Madras Acts made by the Provincial Legislature; and(b)in relation to any Ordinance promulgated by the Governor under section 213 of the Constitution or any Regulation made by him under paragraph 5 of the Fifth Schedule to the Constitution, in like manner as they apply in relation to Madras Acts made by the State Legislature:Provided that sub-section (1) of Section 5 of this Act shall apply to any Ordinance referred to in clause (b) as if the reference in that subsection to the day of the first publication of the assent to the Act in the Official Gazette were a reference instead to the day of the first publication of the Ordinance in that Gazette.
