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[Cites 0, Cited by 7] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in Government of India Act, 1935

(2)The Governor-General may in his discretion messages to, send messages to either Chamber of the Federal Chambers. Legislature, whether with respect to a Bill then pending in the Legislature or otherwise, and a Chamber to whom any message is so sent shall with all convenient dispatch consider any matter which they are required by the message to take into consideration.