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[Cites 0, Cited by 1] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in Government of India Act, 1935

(1)The Secretary of State shall lay before Parliament the draft of any Instructions (including any Instructions amending or revoking Instructions previously issued) which it is proposed to recommend His Majesty to issue to the Governor of a Province, and no further proceedings shall be taken in relation thereto except in pursuance of an address presented to His Majesty by both Houses of Parliament praying that the Instructions may be issued.