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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Manipur - Subsection

Section 9(4) in The Manipur Higher Secondary Education Act, 1992

(4)Any person nominated or co-opted to fill a casual vacancy, shall, notwithstanding anything contained in Section 7, hold office for the unexpired portion of the term of office of the member in whose place he is nominated or co-opted.