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] [Entire Act] Union of India - Section Section 157 in Constitution of India, 1950 157. Qualifications for appointment as Governor. - No person shall be eligible for appointment as Governor unless he is a citizen of India and has completed the age of thirty-five years.
