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 231(2)] [Section 231] [Entire Act] Union of India - Subsection Section 231(2)(c) in Constitution of India, 1950 (c)the references in articles 219 and 229 to the State shall be construed as a reference to the State in which the High Court has its principal seat: