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(3) in The Manipur Panchayati Raj Act, 1994 (3)The Pradhan or Up-Pradhan removed under sub-section (2) shall not be eligible for re-election as Pradhan or Up-Pradhan during the remaining term of office.
