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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(3)A casual vacancy in the Council shall be filled as soon as possible by election or nomination, as the case may be, and the person elected or nominated to fill the vacancy shall hold office for the unexpired term of his predecessor.