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

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. State Aid to Industries Act, 1958

(3)Notwithstanding anything contained in this section, an outgoing member shall, unless the State Government otherwise directs, continue in office till the date the election or appointment of his successor is notified under sub-section (2) of Section 4.