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[Cites 0, Cited by 2] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(2) in Government of India Act, 1935

(2)The Governor of a Province may declare that the Ruler or any subject of a specified Indian State, or any native of a specified tribal area or territory adjacent to India, shall be eligible to hold any civil office in connection with the affairs of the Province, being an office specified in the declaration.