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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(iv) in The Employees' State Insurance (General) Regulations, 1950

(iv)Any member referred to in clause (i) of this sub-regulation nominated to fill a casual vacancy shall hold office for the remainder of the term of office of the member in whose place he is nominated.