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

State of Kerala - Subsection

Section 9(3) in Travancore-Cochin Medical Practitioners Act, 1953

(3)The Vice-president shall be deemed to have vacated his office-
(a)on resignation or on the expiry of his term of office as a member or on his otherwise ceasing to be a member; and
(b)on his election as President.