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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(3) in Raksha Shakti University Act, 2009

(3)Any vacancy in the Board, of a member other than ex-officio member occurring before the expiry of the proscribed period shall he filled in the same manner as provided in section 12 and such a member shall hold office for the remainder of the term of the member in whose place he is nominated.