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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4) in The Maharashtra State legal Aid and Advice Board

(4)If any Member ceases to be a Member of the Board for any reason, the vacancy shall be filled up in the same manner as the original appointment and the person nominated will continue to be a Member for the duration of the term of office of the Member in whose place he is nominated.