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

State of Himachal Pradesh - Subsection

Section 5(2) in Himachal Pradesh Nurses Registration Act, 1977

(2)A member, other than a member appointed by virtue of office, where appointed or elected in place of a member who has for any reason vacated his office earlier than his term, shall hold office for the remaining period of the term of the member in whose place he has been appointed or elected.