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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4)(b) in Government of India Act, 1935

(b)if the Bill has been so passed and returned, only such amendments as aforesaid shall. be proposed to the Bill. and such other amendments as are relevant to the matters with respect to which the Chambers have not agreed, and the decision of the person presiding as to the amendments which are admissible under this subsection shall be final.