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] [Section 29] [Entire Act] Union of India - Subsection Section 29(4) in The Assam Reorganisation (Meghalaya) Act, 1969 (4)Before giving any decision on any such question, the Governor shall obtain the opinion of the Election Commission and shall act according to such opinion.
