Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3)(iii) in The Bihar Industrial Area Development Authority Act, 1974

(iii)The State Government may, if it is found to be expedient, appoint the same person as Chairman and Managing Director of the Authority.