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State of Assam - Section

Section 13 in Assam Yoga Council Act, 2018

13. The Vice-President.

(1)The Vice-President shall hold office for the period mentioned in section 10.
(2)If the Vice-President dies or resigns his office or ceases to hold office, the State Government shall nominate another Vice-President in such manner as may be prescribed, and such Vice-President shall hold office for the unexpired period of the term of office of the former Vice-President whose office he fills.