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[Cites 0, Cited by 3] [Article 371H] [Constitution]

Constitution Subarticle

Article 371H(a) in Constitution of India

(a)the Governor of Arunachal Pradesh shall have special responsibility with respect to law and order in the State of Arunachal Pradesh and in the discharge of hi s functions in relation thereto, the Governor shall, after consulting the Council of Ministers, exercise hi s individual judgment as to the action to be taken: