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 140] [Entire Act] State of Himachal Pradesh - Subsection Section 140(7) in The Himachal Pradesh Panchayati Raj Act, 1994 (7)The office bearers of the Gram Panchayat which has been dissolved under subsection (6) shall vacate their offices from the date specified in the order of the Government.
