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[Cites 0, Cited by 0] [Section 288(3)] [Section 288] [Entire Act]

Union of India - Subsection

Section 288(3)(d) in Government of India Act, 1935

(d)the enforcement by or against the Government of Aden of claims which, if this Act had not been passed, might have been enforced by or against the Secretary of State in Council in connection with the administration of Aden.