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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(2) in The Assam Debt Conciliation Act, 1936

(2)The Chairman and every other member of a Board so established shall be appointed for a term not exceeding three years. Such Chairman or member shall, on the expiration of the period for which he has been appointed, be eligible for re-appointment.