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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976

(3)In the event of the death, resignation or disqualification of [the Chairman or a nominated Director] [Substituted by Madhya Pradesh Act No. 10 of 1981.], the vacancy shall be filled up by nomination as soon as possible.