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[Cites 0, Cited by 0] [Section 308(2)] [Section 308] [Entire Act]

Union of India - Subsection

Section 308(2)(a) in Government of India Act, 1935

(a)any amendment of the provisions relating to the size or composition of the Chambers of the Federal Legislature, or to the method of choosing or the qualifications of members of that Legislature, not being an amendment which would vary the proportion between the number of seats in the Council of State and the number of seats in the Federal Assembly, or would vary, either as regards the Council of State or the Federal Assembly, the proportion between the number of seats allotted to British India and the number of seats allotted to Indian States ;