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[Cites 0, Cited by 17] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Government of India Act, 1935

(2)An Instrument of Accession shall specify the matters which the Ruler accepts as matters with respect to which the Federal Legislature may make laws for his State, and the limitations, if any, to which the power of the Federal Legislature to make laws for his State, and the exercise of the executive authority of the Federation in his State, are respectively to be subject.