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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in Andhra Pradesh Women's Commission Act, 1998

(3)A vacancy arising by reason of resignation or removal of any member of the Commission under sub-section (2) of otherwise shall be filled up in accordance with the provisions contained in section 5:Provided that a person so appointed shall hold office for the remaining period of the term of the person in whose place such person is appointed.