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 121] [Entire Act] Union of India - Subsection Section 121(4) in The Sikh Gurdwaras Act, 1925 (4)If within six months of the constitution of the Board the Board has failed to nominate auditors as required by sub-section (3) the [State] Government may appoint such number of auditors as are necessary to complete the list.
