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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(9) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013

(9)When the office of non-official member nominated to the Board becomes vacant by resignation, death, removal or otherwise, the Government shall nominate within three months a new member to fill such vacancy and such new member shall hold office for the remaining period of the term of office of the member in whose place he has been nominated.