Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6A] [Entire Act] State of Maharashtra - Subsection Section 6A(4) in The Maharashtra Prohibition Act (4)Any vacancy of the member of the Board shall be filled in as early as practicable.Provided that, during any such vacancy the continuing members may act, as if no vacancy had occurred.
