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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(1)(ii) in Rajasthan Municipalities Act, 2009

(ii)a Vice-Chairperson resigns or ceases to be such or is removed from, or vacates the office of Vice-Chairperson or is placed under suspension or his election as a member or Vice-Chairperson is declared to be void;