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] [Entire Act] State of Jammu-Kashmir - Section Section 29 in The Constitution of Jammu and Kashmir 29. [ Qualifications for appointment as Governor. [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] - No person shall be eligible for appointment as Governor unless he is a citizen of India and has completed the age of thirty years.]
