Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(4) in Government of India Act, 1935

(4)For the purposes of this section a person shall not be deemed, to hold an office of profit under the Crown in India by reason only that—
(a)he is a minister either for the Federation or for a Province; or
(b)while serving a State, he remains a member of one of the services of the Crown in India and retains all or any of his rights, as such.