Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 230(3)] [Section 230] [Entire Act] Union of India - Subsection Section 230(3)(a) in Government of India Act, 1935 (a)as empowering the Legislature of the Province in which the Court has its principal seat to increase, restrict or abolish that jurisdiction; or