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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in The Mythic Society (Dissolution and Management) Act, 1976

(2)A casual vacancy in the office of a member shall be filled by fresh nomination by the State Government and the new member so nominated shall hold office only for the remainder of the term for which the member whose place he fills was nominated.