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[Cites 0, Cited by 0] [Section 84(1)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(1)(d) in Government of India Act, 1935

(d)for prohibiting, save with the consent of the Governor in his discretion-
(i)the discussion of or the asking of questions on any matter connected with relations between His Majesty or the Governor-General and any foreign State or Prince; or
(ii)the discussion, except in relation to estimates of expenditure, of, or the asking of questions on, any matters connected with the tribal areas or arising out of or affecting the administration of an excluded area; or
(iii)the discussion of, or the asking of questions on, the personal conduct of the Ruler of any Indian State or of a member of the ruling family thereof ;and, if and in so far as any rule so made by the Governor is inconsistent with any rule made by a Chamber, the rule made by the Governor shall prevail.