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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Haryana - Subsection

Section 18A(3) in The Haryana Municipal Act, 1973

(3)If the president and members fail to elect the vice-president in the meeting convened under sub-section (2), the Deputy Commissioner or any gazetted officer appointed by him in this behalf shall, within a period of thirty days of the meeting referred to in sub-section (2), convene meeting of the president and members for the election of the vice-president as per the procedure mentioned above until the vice-president are elected.