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[Cites 0, Cited by 13] [Article 76] [Constitution]

Constitution Subarticle

Article 76(2) in Constitution of India

(2)It shall be the duty of the Attorney-General to give advice to the Government of India upon such legal matters, and to perform such other duties of a legal character, as may from time to time be referred or assigned to him by the President, and to discharge the functions conferred on him by or under this Constitution or any other law for the time being in force.