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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(3) in Government of India Act, 1935

(3)A Governor-General's Act shall have the same force and effect, and shall be subject to disallowance in the same manner, as an Act of the Federal Legislature assented to by the Governor-General and, if and in sofa as a Governor-General's Act makes any provision which the Federal Legislature would not under this Act be competent to enact, it shall be void.