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[Cites 0, Cited by 0] [Section 265(3)] [Section 265] [Entire Act]

Union of India - Subsection

Section 265(3)(b) in Government of India Act, 1935

(b)the chairman of a Provincial Commission shall be eligible for appointment as the chairman or a member of the Federal Commission, or as the chairman of another Provincial Commission, but not for any other employment under the Crown in India ;