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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(7) in The Haryana Prevention of Beggary Rules, 1972

(7)Any casual vacancy among the non-official members shall be filled in by appointing other non-official members who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy had not occurred.