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 15] [Article 61] [Constitution] Constitution Subarticle Article 61(1) in Constitution of India (1)When a President is to be impeached for violation of the Constitution, the charge shall be preferred by either House of Parliament.
