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 145] [Entire Act] State of Himachal Pradesh - Subsection Section 145(2A) in The Himachal Pradesh Panchayati Raj Act, 1994 (2A)No office bearer shall be placed under suspension under sub-section (1) or(2) unless he has been given an opportunity of being heard.
