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

State of Himachal Pradesh - Subsection

Section 5(4) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(4)A casual vacancy caused by the resignation of a member under sub-section (3) or otherwise may be filled by fresh nomination and the person so nominated shall hold office for the remaining period for which the member in whose place he is nominated would have held office.