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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(6)In the event of the occurrence of any vacancy in the office of the President by reason of his death, resignation or removal, or otherwise, the Vice-President shall act as President until the date on which a new President elected in accordance with the provisions of this Act and the bye-laws to fill such vacancy.