Section 43(4)(i) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

(i)Kulpati, holding office immediately before, the appointed date, shall notwithstanding that his term of office has not expired, vacate his office;

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