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

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Medical Council Act, 1965

(2)Any casual vacancy, previous to the expiry of the expiry of the term, in the office of a member nominated under clause (a) of sub-section (3) of section 3 shall be reported forthwith by the Registrar to the State Government, and shall as soon as possible thereafter be filled by the State Government by nomination.