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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(7) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(7)Any casual vacancy among the non-official members shall be filled in by appointment of another non-official who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy had not occurred.