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[Cites 0, Cited by 1] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(2) in Government of India Act, 1935

(2)A Bill or amendment for making such provision as aforesaid shall not be introduced into or moved in a Chamber of the Federal or a Provincial Legislature without the previous sanction of the Governor-General in his discretion or, as the case may be, of the Governor in his discretion.GOI.227