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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(2)Any casual vacancy in the office of the President or Vice-President or representative shall be filled in by the board in accordance with the provisions of the bye-laws and the President or Vice-President or representative so elected shall hold office for the unexpired term of his predecessor.