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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(1) in Uttrarakhand Waqf Rules, 2017

(1)If any casual vacancy occurs in any of the categories specified in clause (b) of sub-section (1) of Section 14 of the Act, by virtue of resignation or death or otherwise of a member, a new member shall be elected in his place, in accordance with the provisions of these rules.