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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(iii) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(iii)When the Chairman of the Board is unable to discharge his functions owning to absence, illness or any other cause the Vice-Chairman of the Board shall discharge his functions until the date on which the Chairman resumes his duties.