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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(4) in The Jammu and Kashmir Pharmacy Act, 2011

(4)A casual vacancy in the Council shall be filled by fresh nomination or election, as the case may be, and the person nominated or elected to fill, the vacancy shall hold-office only for the remainder of the term for which the member whose place he takes was nominated or elected.