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 6] [Entire Act] State of Maharashtra - Subsection Section 6(4) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997 (4)A member who has been so removed under sub-section (3) shall not be eligible for reappointment as member or in any other capacity on the Corporation,
