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 9] [Entire Act]

State of Assam - Subsection

Section 9(2) in The Bodoland Autonomous Council Act, 1993

(2)For the purpose of this section, a person shall not be deemed to hold an office of profit under the General Council by reason only of his being a member, Chief of the Executive Council or Deputy Chief of the Executive Council thereof.