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[Cites 0, Cited by 2] [Section 241(3)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(3)(c) in Government of India Act, 1935

(c)that every other person serving His Majesty in a civil capacity in India shall have at least one appeal against any such order as aforesaid, not being an order of the Governor-General or a Governor.