30. [ Application of Act to Ordinances [Inserted by Act 17 of 1914, Section 2 and Sch.I.]
.In this Act the expression [Central Act], wherever it occurs, except in section 5 and the word Act in [clauses (9), (13), (25), (40), (43), (52) and (54)] [Substituted by A.O.1950, for " clauses (9), (12), (38), (48) and (50)" .] 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], [or section 72 of the Government of India Act, 1915,] [Inserted by Act 24 of 1917, Section 2 and Sch.I.] [or section 42 [* * *] [Inserted by A.O.1937.] of the Government of India Act, 1935] [and an Ordinance promulgated by the President under article 123 of the Constitution.] [Added by A.O.1950.]
