Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 90] [Entire Act] Union of India - Subsection Section 90(4) in Government of India Act, 1935 (4)Every Governor's Act shall be communicated forthwith through the Governor-General to the Secretary of State and shall be laid, by him before each House of Parliament.
