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 258(1)] [Section 258] [Entire Act] Union of India - Subsection Section 258(1)(b) in Government of India Act, 1935 (b)in the case of a post in connection with the affairs of a Province, by the Governor of the Province exercising his individual judgment.