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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(2)Any person elected or appointed to fill the vacancy shall, notwithstanding anything in section 5, hold office only so long as the member in whose place he is elected or appointed would have held office if the vacancy had not occurred.