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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Nurses Act, 1966

(2)Any casual vacancy, previous to the expiry of the term, in the office of a member nominated under clause (c) of subsection (3) of section 3, shall be reported forthwith by the Registrar to the State Government, and shall, as soon as possible thereafter, be filled by the State Government by nomination.