Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 33 in The Constitution of Jammu and Kashmir

33. [ Discharge of the functions of the Governor in Certain contingencies. [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.]

- The President may make such provisions as he thinks fit for the discharge of functions of the Governor in any contingency not provided for in this Part.]