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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4)(a) in Government of India Act, 1935

(a)if the Bill, having been passed by one Chamber, has not been passed by the other Chamber with amendments and returned to the Chamber in which it originated, no amendment shall be proposed to the Bill other than such amendments (if any) as are made necessary by the delay in the passage of the Bill;