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 10] [Entire Act] State of Gujarat - Subsection Section 10(2) in The Bombay Secondary School Certificate Examination Act, 1948 (2)No recommendation for the removal of any member shall be made by the Board unless the person concerned is given an opportunity to be heard in his defence.
