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 11] [Article 76] [Constitution] Constitution Subarticle Article 76(1) in Constitution of India (1)The President shall appoint a person who is qualified to be appointed a Judge of the Supreme Court to be Attorney-General for India.
