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[Cites 0, Cited by 4] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Industries (Development And Regulation) Act, 1951

(3)The term of office of, the procedure to be followed in the discharge of their functions by, and the manner of filling casual vacancies among members of the Advisory Council, shall be such as may be prescribed.