Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(2)A member appointed to fill a casual vacancy shall hold office for as long as the member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.