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 27] [Entire Act] State of Maharashtra - Subsection Section 27(1) in The Pandharpur Temples Act, 1973 (1)If any member during the term of his office-(a)become disqualified under section 22, or(b)is absent, without the permission of the Committee, from three consecutive meetings thereof,the office of such member shall become vacant.
