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[Cites 0, Cited by 1] [Section 294(1)] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(1)(a) in Government of India Act, 1935

(a)a declaration shall not be made under this subsection with respect to any area unless, before the execution by the Ruler of the Instrument of Accession, notice has been given to him of His Majesty's intention to make that declaration;