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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(ii) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(ii)In the event of occurrence of any vacancy in the office of the Chairman of the Board by reason of his death, resignation or removal or otherwise, the Vice-Chairman shall act as Chairman until the date on which the Minister in charge of Law is appointed.