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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(9) in The Orissa Motor Vehicles Rules, 1993

(9)When a member of the authority dies or is removed, under Sub-rule (10) or otherwise vacates his office, the State Government may appoint another member by notification in the Official Gazette in his place for the unexpired period of the term of vacating member.