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[Cites 0, Cited by 7] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Government of India Act, 1935

(2)References in this Act to the functions of the Governor-General shall be construed as references to his powers and duties in the exercise of the executive authority of the Federation and to any other powers and duties conferred or imposed on him as Governor-General by or under this Act, other than powers exercisable by him by reason that they have-been assigned to him by His Majesty under Part I of this Act.