Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(5) in The M.P. Shri Ganapati Mandir Khajrana (Indore) Adhiniyam, 2003

(5)A member who is removed under sub-section (3) may, within one month from the date of the receipt by him of the order of removal, institute a suit in the Court to set-aside the order.