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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(3) in The Rajasthan Indian Medicine Act, 1953

(3)The term of each Committee shall be co-extensive with the term of the Board which appointed it.Explanation.- The term of a Board shall mean the period for which its Chairman and members are entitled to hold office under Section 15.