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[Cites 0, Cited by 0] [Section 313(3)] [Section 313] [Entire Act]

Union of India - Subsection

Section 313(3)(c) in Government of India Act, 1935

(c)the expenses of the Governor-General in discharging his functions as respects matters with respect to which he is required by the provisions of this Act for the time being in force to act in his discretion shall be defrayed out of the revenues of the Governor-General in Council.