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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(1)(b) in Government of India Act, 1935

(b)that such a proposal shall not become operative or, as the case may be, shall cease to operate, if the Privy Council on an application made to them under the next succeeding subsection determine that the diploma in question ought to be recognized as furnishing such a sufficient guarantee as aforesaid.