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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Advocates' Clerks Welfare Fund Act, 2003

(2)Any casual vacancy in the office of a member referred to in sub-section (1) shall be filled up, as soon as may be and a member so nominated to fill such vacancy shall hold office only for the remaining portion of the term of his predecessor.