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Employees’ State Insurance Act, 1948 14. Filling of vacancies (1) Vacancies in the office of 48[appointed] or elected members of the Corporation, the Standing Committee and the Medical Benefit Council shall be filled by 50[appointment] or election, as the case may be. (2) A member of the Corporation, the Standing Committee or the Medical Benefit Council 48[appointed] or elected to fill a casual vacancy shall hold office only so long as the member in whose place he is 48[appointed] or elected would have been entitled to hold office, if the vacancy had not occurred.    |
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