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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3) in Panjab District Boards Act, 1883

(3)A person chosen or appointed under this section to fill a casual vacancy shall hold office until the person whose place he fills would regularly have gone out of office, and shall then go out of office, but shall be again eligible for election or appointment.