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 6] [Entire Act] Union of India - Subsection Section 6(2) in The Insurance Regulatory and Development Authority Act, 1999 (2)No such member shall be removed under clause (d) or clause (e) of sub-section (l) unless he has been given a reasonable opportunity of being heard in the matter.
