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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(b) in Government of India Act, 1935

(b)shall be subject to the provisions of this Act relating to the power of His Majesty to disallow Acts as if it were an Act of the Federal Legislature assented to by the Governor-General; and