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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(2)Whenever any person is nominated or appointed as a member of the Board or the Committee by virtue of the post or office held by him, he shall forthwith cease to be a member of the Board or the Committee, as the case may be, if he ceases to hold such post or office.