Section 91(3) in The Constitution of Jammu and Kashmir
(3)[ Notwithstanding anything in this Constitution, the satisfaction of the 2Governor mentioned in sub-section (1) shall be final and conclusive and shall not be questioned in any Court on any ground] [Inserted by the Constitution of Jammu and Kashmir (Fifteenth. Amendment) Act, 1976.].Explanation. - Where the Houses of the Legislature are summoned to reassemble on different dates, the period of six weeks shall be reckoned from the latter of those dates for the purposes of this subsection.Breakdown of Constitutional Machinery
