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 30] [Entire Act] State of Manipur - Subsection Section 30(4) in The Manipur Panchayati Raj Act, 1994 (4)A Pradhan or Up-Pradhan removed from his office under sub-section (2) shall cease to be a member of the Gram Panchayat.
