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

State of Rajasthan - Subsection

Section 5(3) in The Rajasthan Mining Settlement Act, 1956

(3)If any of the electoral bodies mentioned in sub-section (1) does not, within the prescribed period, elect a person to be member of the Board the State Government shall nominate a member in his place and the person so nominated shall be deemed to be a member as if he had been duly elected by such body.