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[Cites 0, Cited by 4] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in Government of India Act, 1935

(2)It shall be the duty of the Advocate-General to give advice to the Federal Government upon such legal matters, and to perform such other duties of a legal character, as may be referred or assigned to him by the Governor-General, and in the performance of his duties he shall have right of audience in all courts in British India and, in a case in which federal interests are concerned, in all courts in any Federated State.