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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(1)(b) in Government of India Act, 1935

(b)shall not without instructions from the Governor- General, acting in his discretion, ---promulgate any such ordinance, if a Bill containing the same provisions would under this Act have required the Governor-General's previous sanction for the introduction thereof into the Legislature, or if he would have deemed it necessary to reserve a Bill containing the same provisions for the consideration of the Governor-General.