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[Cites 0, Cited by 2] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in Government of India Act, 1935

(2)The Governor-General, after consultation with the President of the Council of State and the Speaker of the Legislative Assembly, may make rules as to the procedure with respect to joint sittings of, and communications between, the two Chambers. The said rules shall make such provision for the purposes specified in the proviso to the preceding subsections the Governor-General in his discretion may think fit.