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[Cites 0, Cited by 0] [Section 204(1)] [Section 204] [Entire Act]

Union of India - Subsection

Section 204(1)(a) in Government of India Act, 1935

(a)a dispute to which a State is a party, unless the dispute-
(i)concerns the interpretation of this Actor of an Order in Council made thereunder, or the extent of the legislative or executive authority vested in the Federation by virtue of the Instrument of Accession of that State; or
(ii)arises under an agreement made under Part VI of this Act in relation to the administration in that State of a law of the Federal Legislature, or otherwise concerns some matter with respect to which the Federal Legislature has power to make laws for that State; or
(iii)arises under an agreement made after the establishment of the Federation, with the approval of His Majesty's Representative for the exercise of the functions of the Crown in its relations with Indian States, between that State and the Federation or a Province, being an agreement which expressly provides that the said jurisdiction shall extend to such a dispute;