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 36] [Entire Act] Union of India - Subsection Section 36(3) in The Indian Electricity Act, 1910 (3)Any vacancy occurring in the Board [* * *] shall be filled as soon as may be by a nomination made by the authority by whom the member vacating office was nominated.
