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

Union of India - Subsection

Section 23(3) in The Assam Reorganisation (Meghalaya) Act, 1969

(3)While the office of Speaker is vacant, the duties of the office shall be performed b the Deputy Speaker or, if the office of Deputy Speaker is also vacant, by such member of the Legislative Assembly as the Governor may appoint for the purpose.