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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(6) in The Assam Agricultural Produce Market Act, 1972

(6)Whenever any vacancy occurs in membership for any of the reasons aforesaid, the said vacancy shall be filled in by election or nomination, as the case may be, and every such member elected or nominated, shall hold office for the unexpired period of the term of the member in whose place he is elected or nominated.