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] [Entire Act] State of Assam - Section Section 8 in The Bodoland Autonomous Council Act, 1993 8. Qualification for membership of General Council. - A person shall not be qualified to be elected as a member of the General Council unless he is an elector as defined in Clause (f) of Section 2.
