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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4) in The Maharashtra State legal Aid and Advice Scheme, 1979

(4)Any vacancy in the office of a Member of a Committee shall be filled up as early as may be practicable, in the same manner as the original appointment and the person so nominated shall continue to be a member for the duration of the term of office of the Member in whose place he is nominated.