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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(8) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(8)A vacancy occurred on account of death, resignation, removal or otherwise shall be filled in by the general body. An auditor appointed to fill a vacancy shall hold office for the unexpired term of his predecessor.