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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(8)Every casual vacancy of the non-official member may be filled by appointment of another member, who shall hold office so long as the person in whose place he is nominated would have held it if the vacancy would have not occurred.