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 17] [Entire Act] State of Madhya Pradesh - Subsection Section 17(4) in The M.P. Reorganisation Act, 2000 (4)If, owing to death or resignation, the office of an associate member falls vacant, it shall be filed as far as practicable, in accordance with the provisions of sub-section (3).
