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] [Entire Act]

State of Maharashtra - Section

Section 4 in Madhya Pradesh Bhudan Yagna Act, 1953

4. Constitution of Board.

- The Board shall consist of the following, namely :-
(a)the Chairman- to be nominated by Shri Acharya Vinoba Bhave; and
(b)six or more, but not exceeding ten, members to be nominated by Shri Acharya Vinoba Bhave.