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[Cites 0, Cited by 0] [Section 182] [Entire Act]

Union of India - Subsection

Section 182(1) in Government of India Act, 1935

(1)Not less than three - sevenths of. the members of the Authority shall be persons appointed by the Governor-General in his discretion, and the Governor - General shall in his discretion appoint a member of the Authority to be the President thereof.