Saturday, 13, Jun, 2026
 
 
 
Expand O P Jindal Global University
 

राज्यों के  राज्यपाल, Constitution of India, Article 153 ( Article 153 Constitution of India: Governors of States. )


 

प्रत्येक राज्य के लिए एक राज्यपाल होगा :
1[परन्तु इस अनुच्छेद की कोई बात एक ही व्यक्ति को दो या अधिक राज्यों के लिए राज्यपाल नियुक्त किए जाने से निवारित नहीं करेगी।]

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter