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 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(7) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (7)If a director fails to attend three consecutive meetings of the board without the permission of the President he shall cease to be a director, from the date of the third meeting.
