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[Cites 0, Cited by 0] [Section 43(13)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(13)(ii) in Rajasthan Municipalities Act, 2009

(ii)A vacancy in the office of a Vice-Chairperson occurring otherwise than by efflux of time shall be filled in accordance with the provisions of the foregoing sub-Sections and the person elected to fill up the vacancy shall hold office for the residue of the term for which the Vice-Chairperson in whose place he is so elected would have held, if the vacancy had not occurred.