(2)Any reference in this Constitution to Acts or laws of, or made by, Parliament, or to Acts or laws of, or made by, the Legislature of a State [* * *] [The words and letters " specified in Part A or Part B of the First Schedule" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.], shall be construed as including a reference to an Ordinance made by the President or, to an Ordinance made by a Governor [* * *] [The words " or the Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.], as the case may be.
