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[Cites 0, Cited by 1] [Section 289(2)] [Section 289] [Entire Act]

Union of India - Subsection

Section 289(2)(c) in Government of India Act, 1935

(c)such provisions with respect to the laws which, subject to amendment or repeal by the Provincial or, as the case may be, the Federal Legislature, are to be in force in, or in any part of, Sind or Orissa respectively;