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[Cites 0, Cited by 7] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Rubber Act, 1947

(2)Where a member of the Board dies, resigns or is removed, or ceases to reside in India, or becomes incapable of acting, the Central Government shall, on the recommendation of the authority or body entitled to nominate the member under section 4, or where such recommendation is not made within a reasonable time, then on its own initiative, appoint a person to fill the vacancy.