(3)If and so far as an Ordinance under this article makes any provision which Parliament would not under this Constitution be competent to enact, it shall be void.[* * *] [Clause (4) omitted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 16 (w.e.f. 20.6.1979). Earlier Clause (4) was inserted by the Constitution (Thirty-eight Amendment) Act, 1975, Section 2 (retrospectively).]
