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 Madhya Pradesh - Subsection Section 7(6) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979 (6)In the event of the death, resignation or disqualification or removal of Chairman or a Director, the vacancy shall be filled up by a fresh appointment as soon as possible.]
