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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978

(2)A member appointed to fill a casual vacancy shall hold office for as long as the member, whose place he fills, would have been entitled to hold office if the vacancy had not occurred.