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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(2)A casual vacancy in the office of member may be filled up, as conveniently as may be, and a member appointed to fill such vacancy shall hold office for the unexpired portion of the term of the office of his predecessor.