Lexace Ask the AI ›

⚖️ Ask the AI about your situation:🚗 Car Accident 💼 Work / Job 🏠 Housing / Eviction 👪 Family / Divorce 📋 Contract Dispute 💰 Money Owed

Article 155 — Appointment of Governor

Constitution of India

Appointment of Governor.—The Governor of a State shall be appointed by the President by warrant under his hand and seal.

Ask the AI about this Article ›

‹ Prev All Articles Next ›