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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in First Statutes of the Indian Institute of Petroleum and Energy, 2018

(4)Notwithstanding the provisions of sub-statute (2), a member nominated to fill a casual vacancy shall continue as a member for the remainder of the term of the member in whose place he has been nominated.