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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(1)(a) in Government of India Act, 1935

(a)shall exercise his individual judgment as respects the promulgation of any ordinance under this section, if a Bill containing the game provisions would under this Act have required his or the Governor-General's previous sanction to the introduction thereof into the Legislature;