Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69] [Entire Act] Union of India - Subsection Section 69(4) in Government of India Act, 1935 (4)For the purposes of this section a person shallot be deemed to hold an office of profit under the Crown in India by reason only that he is a minister either for the Federation or for a Province.GOI.70
