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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan District Boards Act, 1954

(2)Such nominated members shall be deemed to be elected members for the purpose of clause (a) of sub-section (2) of section 5 and shall hold office till elected members are returned from such area or till the expiry of the term of the Board, whichever is earlier.