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[Cites 0, Cited by 8] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in Government of India Act, 1935

(3)A Ruler may, by a supplementary Instrument executed by him and accepted by His Majesty, vary the Instrument of Accession of his State by extending the functions which by virtue of that Instrument are exercisable by His Majesty or any Federal Authority in relation to his State.