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 14] [Entire Act] State of Punjab - Subsection Section 14(e) in Panjab District Boards Act, 1883 (e)when he is a salaried officer of the Government, if his continuance in office is; in the opinion of the Local Government, unnecessary or undesirable.
