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 8] [Article 168] [Constitution] Constitution Subarticle Article 168(1) in Constitution of India (1)For every State there shall be a Legislature which shall consist of the Governor, and(a)in the States of Bihar, Maharashtra, Karnataka and Uttar Pradesh, two houses:(b)in other States, one House.
