Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Tamilnadu - Subsection Section 31(4) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987 (4)The term of office of the nominated members of the Planning Board shall be three years and they are eligible for re-nomination after the expiry of their term of office.
