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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(6)(a) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958

(a)all members including the Chairman shall on a date to be specified in the order vacate their offices but without prejudice to their eligibility for renomination;