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[Cites 0, Cited by 1] [Section 214] [Entire Act]

Union of India - Subsection

Section 214(4) in Government of India Act, 1935

(4)No judgment shall be delivered by the Federal Court save in open court and with the concurrence of a majority of the judges present at the hearing of the case, but nothing in this subsection shall be deemed to prevent a judge who does not concur from delivering a dissenting judgment.