(3)The Governor-General may in his discretion make regulations for the, peace and good government of British Baluchistan, and any regulations so made may repeal or amend any Act of the Federal, Legislature. or any existing Indian law which is for the time being applicable to the Province and, when promulgated by the Governor-General, shall have the same force and effect as an Act of the Federal Legislature which applies to the Province.The provisions of Part II of this Act relating to the power of His Majesty to disallow Acts shall apply in relation to any such regulations as they apply in relation to Acts of - the Federal Legislature assented to by the Governor-General.GOI.96
