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

State of West Bengal - Subsection

Section 43(1) in Raiganj University Act, 2014

(1)Any casual vacancy among the elected members of any authority or body of the University shall be filled, in such manner and within such time as may be provided, by election by such authority or body of a person representing the interest which the member, whose seat has become vacant, represented.