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 9] [Entire Act] State of Tamilnadu - Subsection Section 9(2) in Tamil Nadu Labour Welfare Fund Act, 1972 (2)A casual vacancy in the office of a member may be filled up as soon as may be and a member so appointed to fill such vacancy shall hold office for the remainder of the term.
