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

State of Odisha - Subsection

Section 5(2) in The Wild Life (Protection) (Orissa) Rules, 1974

(2)A person appointed to fill the casual vacancy under Sub-rule (1) shall hold Office only so long as the member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.