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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(6) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(6)In the event of any vacancy in the office of a member of the Board by reasons of death, resignation or removal, such vacancy shall be filled in by appointment by the Government and the member appointed in such vacancy shall hold office for the unexpired term of his predecessor.