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[Cites 0, Cited by 13] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in Government of India Act, 1935

(2)Subject to the provisions of the next succeeding section, a Bill shall not be deemed to have been passed by the Chambers of the Legislature unless it has been agreed to by both Chambers, either without amendment or with such amendments only as are agreed to by both Chambers.