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 7] [Entire Act] State of Uttarakhand - Subsection Section 7(3) in Uttaranchal School Education Act, 2006 (3)A member who has been removed under this section shall not be eligible for a re-appoint as a member or in any capacity under the Board.
