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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in Punjab Women and Children Development and Welfare Corporation Act, 1979

(2)If the Managing Director is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise, in circumstances involving the vacation of his appointment, the Government may appoint another person to act in his place during his absence.