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[Cites 0, Cited by 0] [Section 241(3)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(3)(a) in Government of India Act, 1935

(a)that, in the case of a person who before the commencement of Part III of this Act was serving His Majesty in a civil capacity in India, no order which alters or interprets to his disadvantage any rule by which his conditions of service are regulated shall be made, except by an authority which would have been competent to make such an order on the eighth day of March, nineteen hundred and twenty-six, or by some person empowered by the Secretary of State to give directions in that respect ;