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Cantonments Act, I924 21.Term of office of Vice-President:- {Subs.by s.8, ibid., for the original sub-section.} [(1) The term of office of a Vice-President shall be three years or the residue of his term of office as a member, whichever is less.] (2) A Vice-President may resign his office by notice in writing to the President and, on the resignation being accepted by the Board, the office shall become vacant.    |
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