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[Cites 0, Cited by 0] [Section 230(3)] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(3)(b) in Government of India Act, 1935

(b)as preventing the Legislature having power to make laws in that behalf for any such area from passing such laws with respect to the jurisdiction of the court in relation to that area as it would be competent to pass if the principal seat of the court were in that area.