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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Odisha - Subsection

Section 196(3) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(3)Casual vacancies in the Committee shall be filled by election or nomination, as the case may be, and any member elected or nominated to fill such vacancy shall hold office for the period for which the member in whose place he is elected or nominated would have normally held office.