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[Cites 0, Cited by 0] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(3) in Government of India Act, 1935

(3)The substitution in the said provisions of references to the Secretary of State for references to the Secretary of State in Council shall not render invalid anything done there under by the Secretary of State in Council before the commencement of Part III of this Act.