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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Handlooms (Reservation of Articles For Production) Rules, 1986

(3)A casual vacancy occurring in the offices of the Chairman or members of the Advisory Committee by resignation or otherwise shall be filled by a fresh nomination and the persons nominated to fill the vacancy shall hold office only for the remainder of the term for which the Chairman or, as the case may be, the members whose place he takes, was nominated.