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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(4) in Rajasthan State Legal Services Authority Regulations, 1999

(4)If any member nominated under sub-regulation (4) of regulation 44 ceases to be member of the High Court Legal Awareness Committee for any reason, the vacancy shall be filled up in the same manner as the original nomination and the person so nominated shall be a member for the remaining term of the member in whose place he is so nominated.