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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(2) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(2)Every Chairman or Vice-Chairman elected or nominated under this section to fill a casual vacancy shall. hold office for such period as the Chairman or Vice-Chairman in whose place he is elected or nominated, as the case may be, would have held it if such vacancy had not occurred.