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 3] [Article 366] [Constitution] Constitution Subarticle Article 366(18) in Constitution of India (18)"Proclamation of Emergency" means a Proclamation issued under clause (1) of article 352;
