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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(1)If any vacancy occurs by reason of the death, resignation or expiry of term of appointment or removal of the Chairman or other member or for any cause whatsoever, such vacancy shall be filled in by appointment of a duly qualified person.