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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(2) in Government of India Act, 1935

(2)An appeal under this section shall be by way of special case to be stated for the opinion of the Federal Court by the High Court, and the Federal Court may require a case to be so stated, and may return any case so stated in order that further facts may be stated therein.GOI.208