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 84] [Article 122] [Constitution] Constitution Subarticle Article 122(1) in Constitution of India (1)The validity of any proceedings in Parliament shall not be called in question on the ground of any alleged irregularity of procedure.
