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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(5) in Tamil Nadu Panchayats Act, 1994

(5)Unless the [Tamil Nadu State Election Commissioner] [Substituted for the words 'State Election Commissioner' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] otherwise directs, no casual vacancy in the office of the President shall be filled within six months before the date on which the ordinary election of the President under sub-section (1) is due.