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[Cites 0, Cited by 1] [Section 88(2)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(2)(a) in Government of India Act, 1935

(a)shall be laid before the Provincial Legislature and shall cease to operate at the expiration of six weeks from the reassembly of the Legislature, or, if a resolution disapproving it is passed by the Legislative Assembly and agreed to by the Legislative Council, if any, upon the passing of the resolution or, as the case may be, on the resolution being agreed to by the Council.;