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[Cites 0, Cited by 22] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1) in The Prevention of Money-Laundering Act, 2002

(1)In the event of the occurrence of any vacancy in the office of the Chairperson by reason of his death, resignation or otherwise, the senior-most Member shall act as the Chairperson until the date on which a new Chairperson, appointed in accordance with the provisions of this Act to fill such vacancy, enters upon his office.