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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(3)The term of office of the members appointed by the State Government and the manner of filling vacancies and the procedure to be followed in the discharge of their functions by the members shall be such as may be prescribed.