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 7] [Entire Act] State of Karnataka - Subsection Section 7(4) in The Karnataka Prohibition Act, 1961 (4)Any vacancy of a member of the Board shall be filled in as early as practicable:Provided that during any such vacancy the continuing members may act, as if no vacancy had occurred.
