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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 138(6) in Arunachal Pradesh Panchayat Raj Act, 1997

(6)The 'casual vacancy' created by the resignation of the Chairman or a member under sub-section (5) or for any other reason may be filled up by fresh appointment and the Chairman or the member so appointed shall hold office for the remaining period for which the Chairman or the member in whose place he was appointed would have held office.