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 2] [Section 55] [Entire Act] Union of India - Subsection Section 55(3) in Government of India Act, 1935 (3)The Advocate-General shall hold office during the pleasure of the Governor, and shall receive such remunerations the Governor may determine.
