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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(7) in The Rajasthan Agricultural Produce Markets Act, 1961

(7)Every person elected or nominated under sub-section (6) shall hold office for so long only as the member in whose place he is elected or nominated would have held it, if the vacancy had not occurred.