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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Bihar - Subsection

Section 5B(2) in The Court of Wards Act, 1879

(2)The members referred to in clauses (a) and to) of sub-section (1) shall be elected in accordance with rules made under this Act, and shall hold office for one year from the date on which their election is published in the Official Gazette, and the member nominated under clause (c) of the said sub-section shall hold office for such period as may be specified in the notification nominating him.