Section 6(1)(a) in Government of India Act, 1935

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in Government of India Act, 1935

(a)declares that he accedes to the Federation as established under this Act, with the intent that His Majesty the King, the Governor-General of India, the Federal Legislature, the Federal Court and any other Federal authority established for the purposes of the Federation shall, by virtue of his Instrument of Accession, but subject always to the terms thereof, and for the purposes only of the Federation, exercise in relation to his State such functions as may be vested in them by or under this Act ; and

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Union of India - Subsection

Section 6(1)(a) in Government of India Act, 1935