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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1) in The Punjab Labour Welfare Fund Act, 1965

(1)The term of office of a member of the Board shall be three years commencing on the date on which his nomination is notified in the official Gazette :Provided that a member nominated to fill a casual vacancy shall hold office for the unexpired portion of the term of office of the member in whose place the former is nominated.