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 2] [Entire Act] State of Himachal Pradesh - Section Section 9 in Himachal Pradesh Board of School Education Act, 1968 9. Members debarred from taking part in discussion. - No member shall take part in the discussion of, or exercise his vote on, any matter in which he has any personal or pecuniary interest.
