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[Cites 0, Cited by 0] [Section 225] [Entire Act]

Union of India - Subsection

Section 225(2) in Government of India Act, 1935

(2)An application for the purposes of this section shall not be made except, in relation to a Federal Act, by the Advocate-General for the Federation and, in relation to a Provincial Act, by the Advocate-General for the Federation or the Advocate-General for the Province.GOI.226