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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(3)(b) in Tamil Nadu Music and Fine Arts University Act, 2013

(b)Where a member is nominated to the Academic Council to a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years for the purpose of this clause: