Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Constitution Subarticle

Section 8(2) in THE CONSTITUTION (FIRST AMENDMENT) ACT, 1951

(2)The Governor may from time to time-
(a)prorogue the House or either House;
(b)dissolve the Legislative Assembly."