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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in Cantonments Act, 1924

(3)Every nomination of a member of a Board constituted under this section, and every vacancy in the membership thereof, shall be notified by the [by the Central Government] [Substituted by the A.O. 1937, for "by Government" ] in the Official Gazette.