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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(e) in The Punjab Relief of Indebtedness Act, 1934

(e)The chairman and every member of a board so established shall be appointed for a term not exceeding three years, but shall be eligible for re- appointment on the expiry of his term.