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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Wild Life (Protection) (Orissa) Rules, 1974

(1)Where a member of the Board referred to in Clause (g) Sub-section (1) of Section 6 resigns or dies or is removed-from officer or becomes incapable of acting, the State Government may, by notification in the Official Gazette, appoint a person to fill the vacancy.