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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(b) in Government of India Act, 1935

(b)shall not, without instructions from His Majesty, promulgate any such ordinance if he would have deemed it necessary to reserve a Bill containing the same provisions for the signification of His Majesty's pleasure thereon.