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State of Assam - Section

Section 5 in Assam Khadi and Village Industries Board Act, 1955

5. Vacancy of member.

- If the [Vice-Chairman appointed, if any, or the] [Inserted by Assam Act No. 31 of 1960, dated 17.12.1960.] Chairman or the Secretary or any other member tenders his resignation the State Government may fill up the consequent vacancy by fresh appointment.