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[Cites 0, Cited by 21] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(3) in Government of India Act, 1935

(3)Subject to the two preceding subsections, the Provincial Legislature has, and the Federal ' Legislature has not, power to make laws for a Province or any part thereof with respect to any of the matters enumerated in List II in the said Schedule (hereinafter called the Provincial Legislative List ").