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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2) in The Haryana Board of School Education Act, 1969

(2)[. Any person nominated to fill the vacancy shall, notwithstanding anything in section 4, hold office only so long as the member in whose place he is nominated would have held office if the vacancy had not occurred] [See for sub-section (2) by Haryana Act 2 of 1970.].