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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(3) in Himachal Pradesh Technical University Act, 2014

(3)Any vacancy in the Board occurring before the next reconstruction or before the expiry of the prescribed period shall be filled in the same manner as provided in sub-section (1) of section 16 and such a member shall hold office for the remainder of the terms of the member in whose place he is nominated.