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

State of Haryana - Subsection

Section 3(6A) in The Haryana Rural Development Act, 1986

(6A)[ The State Government may appoint a member against a vacancy caused by the death or resignation of a member :Provided that the term of the member so appointed shall expire on the same date as the term of office of vacating member would have expired.] [Added by Haryana Act No. 12 of 1991.]