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 9] [Section 20] [Entire Act] Union of India - Subsection Section 20(1) in Government of India Act, 1935 (1)The Governor-General may in his discretion Right of address either Chamber of the Federal Legislature or both Chambers assembled together, and for that purpose require the attendance of members.
