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State of Himachal Pradesh - Section

Section 43 in Himachal Pradesh Waqf Rules, 2016

43. Filling-up of casual vacancy.

- If the election has been conducted for any casual vacancy under section 14, on receipt of the result of the election from the Returning Officer, the Government shall issue notification in the Official Gazette under subsection (9) of section 14 appointing such person as member of the Board.