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[Cites 0, Cited by 6] [Article 154] [Constitution]

Constitution Subarticle

Article 154(2) in Constitution of India

(2)Nothing in this article shall--
(a)be deemed to transfer to the Governor any functions conferred by any existing law on any other authority; or
(b)prevent Parliament or the Legislature of the State from conferring by law functions on any authority subordinate to the Governor.