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 13] [Entire Act] State of Rajasthan - Subsection Section 13(4) in The Rajasthan Khadi and Village Industries Board Act, 1955 (4)A member who has been removed under sub-section (1) shall not be eligible for appointment as a member of the Board.
