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 16] [Article 171(3)] [Article 171] [Constitution] Constitution Subarticle Article 171(3)(e) in Constitution of India (e)the remainder shall be nominated by the Governor in accordance with the provisions of clause(5).