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[Cites 0, Cited by 19] [Entire Act]

Union of India - Section

Section 31 in The Prevention of Money-Laundering Act, 2002

31. Vacancies.

- If, for reason other than temporary absence, any vacancy occurs in the office of the Chairperson or any other Member, then the Central Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may be continued before the Appellate Tribunal from the stage at which the vacancy is filled.