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[Cites 0, Cited by 0] [Section 213] [Entire Act]

Union of India - Subsection

Section 213(2) in Government of India Act, 1935

(2)No report shall be made under this section save in accordance with an opinion delivered in open court with the concurrence of a majority of the judges present at the hearing of the case, but nothing in this subsection shall be deemed to prevent a judge who does not concur from delivering a dissenting opinion.GOI.214