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[Cites 0, Cited by 0] [Section 361] [Entire Act]

Union of India - Subsection

Section 361(3) in Constitution of India, 1950

(3)No process for the arrest or imprisonment of the President, or the Governor [* * *] [The words " or Rajpramukh" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] of a State, shall issue from any Court during his term of office.