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 7] [Entire Act] State of Karnataka - Subsection Section 7(c) in Karnataka Housing Board Act, 1962 (c)is absent without the permission of the Board from all the meetings of the Board for three successive ordinary meetings, he shall [cease to be the Chairman or [non official member] [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.] ].
