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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(4) in Government of India Act, 1935

(4)If any question arises under this section whether any conditions imposed on any such Government or Ruler are lawfully imposed, or whether any refusal by the Federal Government to entrust functions is unreasonable, the question shall be determined by the Governor-General in his discretion.