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[Cites 0, Cited by 1] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in Government of India Act, 1935

(2)A Bill reserved. for the signification of His Majesty's pleasure shall not become an Act of the Provincial Legislature unless and until, within twelve months from the day on which it was presented to the Governor, the Governor makes known by public notification that His Majesty has assented thereto.GOI.77