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 9] [Entire Act] State of Assam - Subsection Section 9(3) in The Assam Secondary Education Act, 1961 (3)The State Government may by notification, remove any nominated or co-opted member who remains absent from three consecutive meetings of the Board without the leave of the Board.
