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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(4) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(4)Where the said term of five years is about to expire in respect of any member, a successor may be elected or nominated at any time within three months before the said term expires, but he shall not assume office until the said term has expired.