Legal Document View

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
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Manipur - Subsection

Section 4(3)(f) in Manipur State Commission For The Scheduled Tribes Act, 2014

(f)has in the opinion of the State Government so abused the position of the Chairperson or Member as to render that his continuance in office is detrimental to the interest of the Scheduled Tribes;