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[Cites 0, Cited by 5] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in Government of India Act, 1935

(2)A Bill reserved for the signification of His Majesty's pleasure shall not become an Act of the Federal Legislature unless and until, within twelve months from the day on which it was presented to the Governor- General, the Governor-General makes known by public notification that His Majesty has assented thereto.