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[Cites 0, Cited by 1] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in Government of India Act, 1935

(2)While any such direction is in force, the Governor may authorize an official to speak in and otherwise take part in the proceedings of the Legislature, and any official so authorized may speak and take part accordingly in the proceedings of the Chamber or Chambers of the Legislature, any joint sitting of the Chambers, and any committee of the Legislature of which he maybe named a member by the Governor, but shall not be entitled to vote.