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State of Gujarat - Section

Section 10 in The Gujarat Housing Board Act, 1961

10. [ Vacancies. [This section was substituted by Gujarat 1 of 1973, section 9.]

- Any vacancy of a member, due to death, resignation, removal, disability or disqualification or any other reason shall be filled in as early as possible:[Provided that during any such vacancy the continuing members may act as if no vacancy had occurred.]