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

State of Uttar Pradesh - Subsection

Section 4(3) in The U.P. Bhoodan Yagna Rules, 1953

(3)On the failure of Sri Acharya Vinoba Bhave to make the nominations prescribed in sub clauses (1) and (2) above within the period stipulated therein the Chairman, the Convener or Secretary and the Member or Members not so nominated shall be nominated by the Slate Government, in accordance with sub-clause (2) of section 4 of the Act.