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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(2)(b) in Chhattisgarh State Legal Services Authority Regulations, 2003

(b)Any vacancy in the office of a member of the Taluk Committee may be filled up in the same manner as provided for the nomination and the person so nominated shall hold office for the residuary, term of the member in whose place he is nominated.