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[Cites 0, Cited by 36] [Section 241(2)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(2)(b) in Government of India Act, 1935

(b)in the case of persons serving in connection with the affairs of a Province, by rules made by the Governor of the Province or by some person or persons authorised by the Governor to make rules for the purpose: