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 Bihar - Subsection Section 7(3) in The Bihar Khadi and Village Industries Act, 1956 (3)A member who has been removed under clause (c) or (f) of sub-section (1) shall not be eligible for appointment to the Board as member or in any other capacity.
