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[Cites 0, Cited by 0] [Section 210(3)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(3)(b) in Government of India Act, 1935

(b)shall, as regards a Federated State, apply in relation to any jurisdiction exercisable by the Federal Court by reason only of the making by the Federal Legislature of such provision as is mentioned in this chapter for enlarging the appellate jurisdiction of the Federal Court.