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Raj. HC: Governor & Its Secretariat Not Independent Entities But Part & Parcel of State Govt - (29 Sep 2022)

CONSTITUTION

Rajasthan High Court has held that Governor is Executive Head of State and all transactions of State Government are carried out under his name and therefore it is axiomatic that office of Governor is part and parcel of State Government.

Tags : RAJASTHAN HIGH COURT   GOVERNOR   STATE GOVERNMENT  

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