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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2)(d) in Government of India Act, 1935

(d)in the case of a law with respect to a matter accepted in the Instrument of Accession of a Federated State as a matter with respect to which the Federal Legislature may make laws for that State, to subjects of that State wherever they may be; or