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[Cites 0, Cited by 0] [Section 3] [Entire Act]

United Province - Subsection

Section 3(3) in The Moorshedabad Act, 1891

(3)The publication in the Gazette of India of such a notification, as having been made by the Governor General in Council, shall, subject to any further order of the Governor General in Council, be conclusive proof with respect to the subject-matter of the notification.