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Article 156 — Term of office of Governor

Constitution of India
Term of office of Governor.—(1) The Governor shall hold office during the pleasure of the President. (2) The Governor may, by writing under his hand addressed to the President, resign his office. (3) Subject to the foregoing provisions of this article, a Governor shall hold office for a term of five years from the date on which he enters upon his office: ______________________________________________
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