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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Housing Board Act, 1968

(1)Any vacancy in the office of a member due to death, resignation, removal or otherwise shall be filled up by the State Government, by appointment of a person thereto, who shall hold office for the unexpired period of term of the member in whose place he is so appointed.