Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in The Rajasthan Indian Medicine Act, 1953

(1)If a member or Chairman dies or resigns or from any cause whatsoever ceases to be such member or Chairman, as the case may be, the vacancy so created shall be filled up by election or nomination, as the case may be, within such period as maybe prescribed.