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 8] [Entire Act] Union of India - Subsection Section 8(d) in Central Provinces Laws Act, 1875 (d)[ * * * *] [Cl.b(d) relating to the appointment, duties, punishment, suspension and dismissal of all ministerial officers was rep. by the A.O. 1937.]
