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[Cites 0, Cited by 18] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in Government of India Act, 1935

(2)The executive authority of the Ruler of a Federated State shall, notwithstanding anything in this section, continue to be exercisable in that State with respect to matters with respect to which the Federal Legislature has power to make laws for that State except in so far as the executive authority of the Federation becomes exercisable in the State to the exclusion of the executive authority of the Ruler by virtue of a Federal law.Administration of Federal Affairs