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[Cites 0, Cited by 4] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in Government of India Act, 1935

(2)Subject to the provisions of this section, the Governor-General may in his discretion from time to time-
(a)summon the Chambers or either Chamber to meet at such time and place as he thinks fit ;
(b)prorogue the Chambers;
(c)dissolve the Federal Assembly.