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

State of Rajasthan - Subsection

Section 4(3) in The Rajasthan State Commission for Women Act, 1999

(3)A vacancy arising by reason of resignation or removal of any member of the Commission under sub-section (2) or otherwise shall be filled up in accordance with the provisions contained in section 3:Provided that a person so appointed shall hold office for the remainder of the period of the term of the member in whose place such person is appointed as member.