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[Cites 0, Cited by 6] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in Government of India Act, 1935

(3)The provisions of the Third Schedule to this Act shall have effect with respect to the salary and allowances of the Governor-General and the provision to be made for enabling him to discharge conveniently and with dignity the duties of his office.