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[Cites 0, Cited by 0] [Section 266(3)] [Section 266] [Entire Act]

Union of India - Subsection

Section 266(3)(d) in Government of India Act, 1935

(d)on any claim by or in respect of a person who is serving or has served His Majesty in a civil - capacity in India that any costs incurred by him in defending legal proceedings instituted against him in respect of acts done or purporting to be done in the execution of his duty should be paid out of the revenues of the Federation or, as the case may be, the Province ;