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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(1) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995 (1)The Chairperson and every member shall hold office for such period, not exceeding three years, as may be specified by the State Government in this behalf.
