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 0] [Article 20B(4)] [Article 20B] [Constitution] Constitution Subarticle Article 20B(4)(e) in Constitution of India (e)such incidental, consequential and supplementary matters as the Administrator considers necessary.