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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(5) in The Maharashtra State Minorities Commission Act, 2004

(5)A casual vacancy in the office of a member shall be filled up as soon as may be, by the Government and a Member so nominated shall hold office so long as the member in whose place he is nominated would have held office.