(50)Regulation shall mean a Regulation made by the President [under] [Substituted by the Adaptation of Laws (No.1) Order, 1956, for " under article 243 of the Constitution, and shall include" .] article 240 of the Constitution and shall include a Regulation made by the President under article 243 thereof and a Regulation made by the Central Government under the Government of India Act, 1870, or the Government of India Act, 1915, or the Government of India Act, 1935;
