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

State of Rajasthan - Subsection

Section 6(3) in The Rajasthan Advocates Welfare Fund Act, 1987

(3)A casual vacancy of a nominated member arising under sub-section (1) and sub-section (2) shall be filled in as soon as possible in the same manner and for the same term or duration as is mentioned in section 4.