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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(4) in The M.P. Shri Ganapati Mandir Khajrana (Indore) Adhiniyam, 2003 (4)A member shall not be removed under sub-section (3) unless he has been given a reasonable opportunity of showing cause against his removal.
