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 4] [Section 10] [Entire Act] Union of India - Subsection Section 10(4) in Government of India Act, 1935 (4)The question whether any and, if so, what advice was tendered by ministers to the Governor-General shall not be inquired into in any court
