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 6] [Entire Act] State of Telangana - Subsection Section 6(4) in Telangana Infrastructure Development Corporation Act, 1998 (4)A Member who has been so removed under sub-section (3) shall not be eligible for reappointment as Member or in any other capacity, in the Corporation.
