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[Cites 0, Cited by 2] [Section 305] [Entire Act]

Union of India - Subsection

Section 305(2) in Government of India Act, 1935

(2)The salaries and allowances of persons so appointed and the office accommodation and other facilities to be provided for them shall be such as the Governor-General or, as the case may be, the Governor may in his discretion determine, and the said salaries and allowances and the expenses incurred in providing the said accommodation and facilities shall be charged on the revenues of the Federation or, as the case may be, the Province.GOI.306