(1)Where under any provision of this Act the previous sanction or recommendation of the Governor-General or of a Governor is required to the introduction or passing of a Bill or the moving of an amendment, the giving of the sanction or recommendation shall not be construed as precluding him from exercising subsequently in regard to the Bill in question any powers conferred upon him by this Act with respect to the withholding of assent to, or the reservation of Bills.(2)No Act of the Federal Legislature or a Provincial Legislature, and no provision in any such Act, shall be invalid by reason only that some previous sanction or recommendation was not given, if assent to that Act was given-(a)where the previous sanction or recommendation required was that of the Governor, either by the Governor, by the Governor-General, or by His Majesty;(b)where the previous sanction or recommendation required was that of the Governor-General, either by the Governor-General or by His Majesty.GOI.110
