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 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(8) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007 (8)As from the date specified in the order passed under sub-section (7), the Chairman shall be deemed to have relinquished his office and the post shall fall vacant.
