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

State of Madhya Pradesh - Subsection

Section 34(7) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(7)When the President is unable to discharge his functions owing to absence, illness, or any other cause, the Vice-President shall discharge the functions of the President until the date on which the President resumes his duties.