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

State of Karnataka - Subsection

Section 4(5) in The Karnataka State Minorities Commission Act 1994

(5)A casual vacancy in the office of a member shall be filled up as soon as may be, by the au-thority concerned and a member so nominated shall hold office for the unexpired portion of the term of the office of his predecessor.