(3)All Ordinances made by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] shall, except as provided by this Act, have effect from such date as it may direct but every Ordinance so made shall be laid before the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and shall be considered by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] at its next succeeding meeting.
