Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of West Bengal - Subsection Section 5(3) in The Sri Aurobindo Memorial Act, 1972. (3)A casual vacancy in the office of a member shall be filled by fresh nomination under clause (c) or clause (d) of sub-section (1) of section 4, as the case may be.
