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[Cites 0, Cited by 2] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(2) in Government of India Act, 1935

(2)In a Province having a Legislative Council the Governor, after consultation with the Speaker and the President, may make rules as to the procedure with respect to joint sittings of, and communications between, the two Chambers. The said rules shall make such provision for the purposes specified in the proviso to the preceding subsections the Governor in his discretion may think fit.