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[Cites 0, Cited by 433] [Article 166] [Constitution]

Constitution Subarticle

Article 166(2) in Constitution of India

(2)Orders and other instruments made and executed in the name of the Governor shall be authenticated in such manner as may be specified in rules to be made by the Governor, and the validity of an order or instrument which is so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the Governor.