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

State of Madhya Pradesh - Subsection

Section 4(4) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

(4)A vacancy caused under sub-section (2) or otherwise shall be filled by fresh nominations by the State Government and the person so nominated shall hold office for the remainder of the term of office of the person in whose vacancy such person has been nominated.