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 154] [Entire Act] Union of India - Subsection Section 154(3) in The Representation of the People Act, 1951 (3)A member chosen to fill a casual vacancy shall be chosen to serve for the remainder of his predecessor’s term of office.
