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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(3) in Chhattisgarh State Legal Services Authority Regulations, 2003

(3)Any vacancy in the Office of a Member of the Committee may be filled up in the same manner as provided for nomination and the person so nominated shall hold office for the residuary term of the Member in whose place he is nominated.