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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. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982

(3)In the event of the death, resignation, or disqualification or removal of Chairman or a nominated director, the vacancy shall be filled up by nomination as soon as possible.