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 6, Cited by 91] [Constitution] Constitution Article Article 155 in Constitution of India 155. Appointment of Governor The Governor of a State shall be appointed by the President by warrant under his hand and seal.
