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[Cites 0, Cited by 0] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(9) in Government of India Act, 1935

(9)Notwithstanding anything in the foregoing provisions of this section, a person who immediately before the commencement of Part III of this Act was a member of the Council of India may be appointed under this section as an adviser to the Secretary of State to hold office as such for such period less than five years as the Secretary of State may think fit.GOI.279