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[Cites 0, Cited by 3] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in Government of India Act, 1935

(2)A Bill or amendment shall not be deemed to make provision for any of the purposes aforesaid by reason only that it provides for the imposition of fines or other pecuniary penalties, or for the demand or payment of fees for licenses or fees for services rendered.