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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in The Rajasthan Homoeopathic Medicine Act, 1969

(2)The term of office of a member, Vice-Chairman or Chairman elected or nominated to fill up the vacancy mentioned in sub- section (1) shall be the remainder of the term of office of the member, Vice-Chairman or Chairman in whose place he has been so elected or nominated.