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 7(3)] [Section 7] [Entire Act] State of Punjab - Subsection Section 7(3)(d) in Punjab State Aid to Industries Act, 1935 (d)without excuse, sufficient in the opinion of the State Government, is absent, without consent of the Board, from more than four consecutive meetings of the Board;