Section 108(2)(d) in Government of India Act, 1935

[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(2)(d) in Government of India Act, 1935

(d)affects the procedure for criminal proceedings in which European British subjects are. concerned; and unless the Governor of the Province in his discretion thinks fit to give his previous sanction, there shall not be introduced or moved any Bill or amendment which-

(i)repeals, amends or is repugnant to any Governor's Act, or any ordinance promulgated in his discretion by the Governor; or

(ii)repeals, amends or affects any Act relating to any police force.

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Union of India - Subsection

Section 108(2)(d) in Government of India Act, 1935