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

State of Puducherry - Subsection

Section 4(5) in Puducherry Hindu Religious Institutions Act, 1972

(5)A casual vacancy caused by the resignation of a member under subsection (4) or otherwise may be filled by fresh appointment and the person so appointed shall hold office for the remaining period for which the member in whose place he is appointed would have held office.