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 5] [Entire Act] State of Punjab - Subsection Section 5(4) in The Pepsu Townships Development Board Act, 1954 (4)A casual vacancy caused by resignation, death or removal of a member or for any other reasons shall be filled by fresh appointment in accordance with the provisions of Section 4.
