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] [Entire Act] State of Bihar - Section Section 53 in The Bihar Industrial Disputes Rules, 1961 53. Term of office. - The terms of office of workmen's representative on the Committee other than a member nominated or chosen to fill a casual vacancy shall be two years.
