Section 120(1)(a) in Government of India Act, 1935

[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(1)(a) in Government of India Act, 1935

(a)that no proposal for excluding the holders of any particular diploma from practice or registration shall become operative until the expiration of twelve months after notice thereof has been given to the Governor-General and to the University or other body granting that diploma ; and

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Union of India - Subsection

Section 120(1)(a) in Government of India Act, 1935