Main Search Forums Advanced Search Disclaimer

Article 163(2) in The Constitution Of India 1949 ["Article 163"] [Constitution]

Citedby 21 docs - [View All]

Shri Luizinho Joaquim Faleiro vs The State Of Goa, Through Its Chief ... on 1 August, 2002

Shri Pratapsing Raojirao Rane & ... vs The Governor Of Goa & Others on 18 August, 1998

Jogendra Nath Hazarika vs State Of Assam And Ors. on 16 January, 1981

Shamsher Singh & Anr vs State Of Punjab on 23 August, 1974

M.P. Special Police ... vs State Of M.P. And Ors. on 10 January, 2003


Loading...
Central Government Act
(2) If any question arises whether any matter is or is not a matter as respects which the Governor is by or under this Constitution required to act in his discretion, the decision of the Governor in his discretion shall be final, and the validity of anything done by the Governor shall not be called in question on the ground that he ought or ought not to have acted in his discretion