Section 6(4) in The Maharashtra Medical Practitioners Act, 1961
(4)Any person nominated under sub-section (1) or (2) [* * * *] [These word brackets and figure 'or elected under sub-section (3)' were deleted by Maharashtra 23 of 1982, Section 8(d).] to fill a vacancy shall, notwithstanding anything contained in section 5, hold office only so long as the person in whose place he is nominated or elected would have held office, if the vacancy had not occurred,
