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[Cites 0, Cited by 6] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(1) in Government of India Act, 1935

(1)In this Act the expressions " excluded area" and " partially, excluded area " mean respectively such areas as His Majesty may by Order, in Council declare to be excluded areas or partially excluded areas. The Secretary of State shall lay the draft of the Order which it is proposed to recommend His Majesty to make under this subsection before Parliament within six months from the passing of this Act.