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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(3)(b) in The M.P. Reorganisation Act, 2000

(b)subject to the proviso to clause (2) of Article 316, hold office or continue to hold office until the expiration of his term of office as determine under the provisions applicable to him immediately before the appointed day.