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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Himachal Pradesh - Subsection

Section 98(5) in The Himachal Pradesh Panchayati Raj Act, 1994

(5)The casual vacancy created by the resignation of the member or Chairman under sub-section (4) or for any other reasons may be filled by fresh appointment and a member or Chairman so appointed shall hold office for the remaining period for which the member or Chairman in whose place he was appointed would have held office.