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 243ZL] [Entire Act] Union of India - Subsection Section 243ZL(3) in Constitution of India, 1950 (3)The Legislature of a State may, by law, make provisions for the conditions of service of the administrator.
