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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(3) in Government of India Act, 1935

(3)Any contract made after the commencement of Part III of this Act on behalf of His Majesty solely in connection with the exercise of the said functions of the Crown shall, if it is such a contract as would have been legally enforceable by or against the Secretary of State in Council, be legally enforceable by or against the Secretary of State.