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 51] [Entire Act] State of Madhya Pradesh - Subsection Section 51(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (4)An auditor shall cease to hold office-(a)on his resignation; or(b)on his removal from office under sub-section (6); or(c)on completion of his term of office.
