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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Maritime Board Act, 1995

(2)Any casual vacancy in the office of a member of the Board shall be filled, as early as possible, after the occurrence of such vacancy:Provided that where any casual vacancy occurs in the office or any such member within three months preceding the date on which the term of the office of such member expires under section 5, it shall not be filled.