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State of Madhya Pradesh - Section

Section 7 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982

7. Filling up of casual vacancy.

- A casual vacancy in the office of a member may be filled up, as soon as may be and a member so nominated to fill such vacancy shall hold office for the unexpired portion of the term of office of the member whose place he fills.