Section 73(3)(b) in The Madhya Pradesh Reorganisation Act, 2000

[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(3)(b) in The Madhya Pradesh Reorganisation Act, 2000

(b)subject to the proviso to clause (2) of article 316, hold office or continue to hold office until the expiration of his term of office as determined under the provisions applicable to him immediately before the appointed day.

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Union of India - Subsection

Section 73(3)(b) in The Madhya Pradesh Reorganisation Act, 2000