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 1] [Article 323A(2)] [Article 323A] [Constitution] Constitution Subarticle Article 323A(2)(f) in Constitution of India (f)repeal or amend any order made by the President under clause (3) of article 371D;