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[Cites 0, Cited by 2] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in Government of India Act, 1935

(2)Every Legislative Assembly of every Province, unless sooner dissolved, shall continue for five years from the date appointed for their first meeting and no longer, and the expiration of the said period of five years shall operate as a dissolution of the Assembly.