Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(a) in The Maharashtra State Commission for Backward Classes Act, 2005

(a)a Chairperson, who is or has been, a judge of the Supreme Court or of a High Court;