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[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(3)(c) in Government of India Act, 1935

(c)if it is an ordinance extending a previous ordinance for a further period, shall be communicated forthwith through the Governor-General to the Secretary of State and shall be laid by him before each House of Parliament.