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 19] [Article 361] [Constitution] Constitution Subarticle Article 361(2) in Constitution of India (2)No criminal proceedings whatsoever shall be instituted or continued against the President, or the Governor of a State, in any court during hi s term of office.
