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 43] [Entire Act] State of Assam - Subsection Section 43(6) in Assam Panchayat Act, 1994 (6)A President or a Vice-President removed from his office under sub-section (5) may also be removed by the Government from membership of the Anchalik Pancahayat.
