Article 356 — Provisions in case of failure of constitutional machinery in States
Provisions in case of failure of constitutional machinery in States.โ(1) If the President, on receipt of a report from the Governor 2*** of a State or otherwise, is satisfied that a situation has arisen in which the Government of the State cannot be carried on in accordance with the provisions of this Constitution, the President may by Proclamationโ ______________________________________________Ask the AI about this Article ›
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