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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(6) in The Sikh Gurdwaras Act, 1925

(6)If the Board fails to nominate a person to fill a vacancy as required by sub-section (5) the [State] Government may after giving one month's notice of its intention to the Board place the name of any qualified person on the list to fill the vacancy.