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] [Entire Act] State of Maharashtra - Section Section 15 in Maharashtra State Human Rights Commission Rules, 2000 15. Proceedings of State Commission. - Vacancy of any Member of the State Commission shall not be invalidate the proceedings of the State Commission.
