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] [Entire Act] State of Madhya Pradesh - Subsection Section 7(4) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (4)A person who has been removed from the office of Chairperson or Member of the Commission shall not be eligible for re-appointment in any capacity in the Commission.
