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(2)] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(2)(a) in Punjab State Legal Services Authorities Rules, 1996 (a)he fails, without sufficient cause, to attend three consecutive meetings of the State Authority or five meetings held within the space of two years; or