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] State of Himachal Pradesh - Subsection Section 8(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979 (2)If a Director becomes subject to any disqualification specified in sub-section (1) his seat shall there-upon become vacant.
