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[Cites 0, Cited by 0] [Section 265(3)] [Section 265] [Entire Act]

Union of India - Subsection

Section 265(3)(c) in Government of India Act, 1935

(c)no other member of the Federal or of any Provincial Commission shall be eligible for any other appointment under the Crown in India without the approval, in the case of an appointment in connection with the affairs of a Province, of the Governor of the Province in his discretion and, in the case of any other appointment, of the Governor-General in his discretion.