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[Cites 0, Cited by 5] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(1) in Government of India Act, 1935

(1)Notwithstanding anything in this Act, the Governor-General may, with the consent of the Government of a Province or the Ruler of a Federated State, entrust either conditionally or unconditionally to that Government or Ruler, or to their respective officers, functions in relation to any matter to which the executive authority of the Federation extends.