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[Cites 0, Cited by 1] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in The Government Of Union Territories Act, 1963

(3)Orders and other instruments made and executed in the name of the Administrator, shall be authenticated in such manner as may be specified in rules to be made by the Administrator, and the validity of an order or instrument which is so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the Administrator.