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[Cites 0, Cited by 0] [Section 179] [Entire Act]

Union of India - Subsection

Section 179(4) in Government of India Act, 1935

(4)Nothing in this section shall be construed as imposing any liability upon the Exchequer of the United Kingdom in respect of any debt, damages, costs or expenses in or in connection with any proceedings brought or continued by or against the Secretary of State by virtue of this section, or as derogating from the provisions of subsection (1) of the last preceding section.