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Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993

8A. Casual vacancy

In case of a casual vacancy in the office of chairman, the Central Government shall have the power to appoint the vice-chairman or in his absence, one of the Members of the Board to officiate as chairman.]





Company Law   Board (Qualifications, Experience and Other Conditions of Service of Members)   Rules, 1993 Back






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