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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in Rajasthan State Legal Services Authority Regulations, 1999

(4)If any member nominated under Section 8-A of the Act and this regulation ceases to be member of the Committee for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the Committee.