Section 8(1) in The Gujarat Maritime Board Act, 1981
(1)Any vacancy in office of the Chairman shall be filled, as soon as may be, in the same manner as provided in [sub-section (6)] [These words, brackets and figure were substituted for the words, brackets and figure 'subsection (5)' by Gujarat 3 of 1996, Section 3 (w.r.e.f. 08-09-1995).] of Section 3.
