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

State of Chattisgarh - Subsection

Section 6(viii) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(viii)The vacancy so caused in the Board shall be filled in accordance with the provisions of Regulation above and on every such appointment fund shall vest in the continuing and new Trustees. Such Trustees shall hold the officer upto the end of the terms of the other Trustees of the Board.