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 5] [Entire Act] State of Maharashtra - Subsection Section 5(d) in Maharashtra Jeevan Authority Act, 1976 (d)holds, except as provided in sections 6 and 7, any office of profit under [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];
