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 35] [Entire Act] State of Uttarakhand - Subsection Section 35(7) in Uttarakhand Self Reliant Co-Operatives Act, 2003 (7)If a Director fails to attend three consecutive Board meetings, the Director shall cease to be a Director, from the date of the third Board meeting.
