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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(3) in Kerala Cultural Activists Welfare Fund Act, 2010

(3)Any casual vacancy in the office of the Director referred under sub-section (1) shall be filled up within a period of three months and the Director so nominated to fill such vacancy shall hold office only for the remaining period of the terms of his predecessor