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 19] [Article 179] [Constitution] Constitution Subarticle Article 179(c) in Constitution of India (c)may be removed from his office by a resolution of the Assembly passed by a majority of all the then members of the Assembly:
