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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(2) in Mahatma Gandhi University Act 1985

(2). Any person appointed, elected or nominated under sub-section (1) shall hold office as members so long only as the member in whose place he is appointed, elected or nominated, as the case may be, would have been entitled to hold office if the vacancy had not occurred.