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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933

(2)The Chairman and every member of a Board so established shall be appointed for a term not exceeding one year. Such Chairman or member may. on the expiration of the period for which he has been appointed, be again appointed [from time to time] for a further term not exceeding one year.