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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(1)In the event of a vacancy in the office of the Chairman or Vice-Chairman by reason of death, resignation, removal or otherwise, the vacancy shall subject to the provisions of section 19, be filled as soon as possible by election if elected or by nomination if nominated of a Chairman or Vice-Chairman.