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 34] [Entire Act] State of West Bengal - Subsection Section 34(4) in The Rabindra Bharati Act, 1981 (4)Any member elected or nominated to fill casual vacancy shall hold office for the unexpired portion of the term of office of the member in whose seat he is so elected or nominated.
