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] State of Maharashtra - Subsection Section 6(2) in Madhya Pradesh Bhudan Yagna Act, 1953 (2)Any vacancy of a [Chairman, Secretary] [Substituted for the word 'Chairman' by M.P. Act 21 of 1954, Section 7.] or a member shall be filled as early as practicable.
