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[Cites 0, Cited by 1] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(1) in Government of India Act, 1935

(1)All liabilities in respect of such loans, guarantees and other financial obligations of the Secretary of State in Council as are outstanding immediately before the commencement of Part III of this Act and were secured on the revenues of India shall, as from that date, be liabilities of the Federation and shall be secured upon the revenues of the Federation and of all the Provinces.