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[Cites 0, Cited by 32] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Government of India Act, 1935

(2)His Majesty's Representative for the exercise of the functions of the Crown in its relations with Indian States is appointed by His Majesty in like manner and has such powers and duties in connection with the exercise of those functions (not being powers or duties conferred or imposed by or under this Act on the Governor-General) as His Majesty may be pleased to assign to him.