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

Union of India - Subsection

Section 10FH(3) in The Companies (Second Amendment) Act, 2002

(3)If, for reason other than temporary absence, any vacancy occurs in the office of the President or a Member, the Central Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may e continued before the Tribunal from the stage at which the vacancy is filled.