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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of West Bengal - Subsection

Section 49(3) in The West Bengal Housing Industry Regulation Act, 2017

(3)A vacancy caused to the office of the Chairperson or any other Member, as the case may be, shall be filled up within a period of three months from the date on which such vacancy occurs.