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 71] [Entire Act] Union of India - Subsection Section 71(5) in The Sikh Gurdwaras Act, 1925 (5)When a name has been removed from the list the Board shall nominate a qualified person for the purpose of filling the vacancy, and the [State] Government shall after being satisfied that such person is qualified, place his name upon the list.
