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[Cites 0, Cited by 3] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in Government of India Act, 1935

(3)Any Act assented to by the Governor-General may be disallowed by His Majesty within twelve months from the day of the Governor-General's assent, and where any Act is so disallowed the Governor-General shall forthwith make the disallowance known by public notification, and as from the date of the notification the Act shall become void.Procedure, in Financial Matters