Constitution of India, 1949
147.Interpretation.-
In this Chapter and in Chapter V of Part VI
references to any substantial question of law as to the interpretation of this
Constitution shall be construed as including references to any substantial
question of law as to the interpretation of the Government of India Act, 1935
(including any enactment amending or supplementing that Act), or of any Order
in Council or order made thereunder, or of the Indian Independence Act, 1947,
or of any order made thereunder.
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