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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(2)The term of the President [the Vice-President] [Inserted by Section 10 ibid.] or a member appointed as the case may be, to fill a casual vacancy shall expire on the day on which the term of the President [the Vice-President] [Inserted by Section 10 ibid.] or member in whose vacancy the appointment has been made would have expired.