Section 54(4)(I) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

(I)Kulpati, holding office immediately before, the appointed date, shall notwithstanding that his term of office has not expired, vacate his office;

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