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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6) in The M.P. Local Bodies Services Commission Act, 1950

(6)If any member is by reason of absence or for any other reason unable to perform the duties of his office, the State Government may appoint any person to such office for such period as it may think fit.