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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(c) in Government of India Act, 1935

(c)any provision made under this Act with respect to the qualifications of the voters for the Provincial Legislature of the Central Provinces and Berar, or the voters for the Council of State, shall be such as to give effect to any provisions with respect to those matters contained in the agreement: