Legal Document View

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
[Cites 0, Cited by 0] [Section 160(4)] [Section 160] [Entire Act]

State of Haryana - Subsection

Section 160(4)(iii) in Haryana Panchayati Raj Act, 1994

(iii)if both the President and Vice-President are removed, to a Member commanding majority in the Zila Parishad.