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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3)(a) in Government of India Act, 1935

(a)unless the Bill has been passed by the Legislative Council with amendments and returned to the Legislative Assembly, no amendment shall be proposed to the Bill other than such amendments, if any, as are made necessary by the delay in the passage of the Bill;