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[Cites 0, Cited by 0] [Section 247(1)] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(1)(b) in Government of India Act, 1935

(b)as respects other matters with respect to which express provision is not made by this chapter, be such as may be prescribed by rules to be made by the Secretary of State in so far as he thinks fit to make such rules, and, in so far and so long as provision is not made by such rules, by rules to be made, as respects persons serving in connection with the affairs of the Federation, by the Governor-General or. some person or persons authorised by the Governor-General to make rules for the purpose and, as respects persons serving in connection - with the affairs of a Province, by the Governor of the Province or some person or persons authorised by the Governor to make rules for the purpose: