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] [Entire Act] State of Himachal Pradesh - Section Section 7 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999 7. Eligibility of a Member for re-nomination. - Any person ceasing to be a member shall unless disqualified under section 4, be eligible for re-nomination as such.
