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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2) in The Bihar State Advocates' Welfare Fund Act, 1983

(2)A casual vacancy in the office of a member referred to in sub-section (1) may be filled up, as soon as may be, and a member so nominated to fill such vacancy shall hold office for the unexpired portion of the term of office of the member whose place he fills.