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] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra State legal Aid and Advice Board

(2)If any Member referred to at Serial Nos. (10), (11), (12), (13), (14) and (15), in clause 2 fails, without sufficient cause to attend three consecutive meeting of the Board or ceases to represent the interest for which he has been nominated, he shall cease to be a Member of the Board.