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 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(aa) in Governors (Emoluments, Allowances And Privileges) Act, 1982 (aa)"Governor" means the Governor, or any person discharging the functions of the Governor, of any State or of two or more States;]
