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 46] [Entire Act] State of Maharashtra - Subsection Section 46(3) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962 (3)An Associated Member appointed by the Board shall hold office till the next annual meeting of the Board, and be eligible for re-appointment.
