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 6A] [Entire Act] State of Gujarat - Subsection Section 6A(4) in Gujarat Prohibition Act, 1949 (4)Any vacancy of the 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.
