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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3)(b) in Government of India Act, 1935

(b)if the Bill has been so passed and returned by the Legislative Council, only such amendments as aforesaid shall be proposed to the Bill and such other amendments as are relevant to the matters with respect to which the Chambers have not agreed, and the decision of the person presiding as to the amendments which are admissible under this subsection shall be final.