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[Cites 0, Cited by 22] [Article 165] [Constitution]

Constitution Subarticle

Article 165(2) in Constitution of India

(2)It shall be the duty of the Advocate-General to give advice to the Government of the State upon such legal matters, and to perform such other duties of a legal character, as may from time to time be referred or assigned to him by the Governor, and to discharge the functions conferred on him by or under this Constitution or any other law for the lime being in force.