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 50] [Entire Act] State of West Bengal - Subsection Section 50(2) in West Bengal Industrial Disputes Rules, 1958 (2)A member chosen to fill a casual vacancy, shall hold office for the unexpired term of his predecessor.
