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[Cites 0, Cited by 0] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

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