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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Acupuncture System of Therapy Act, 2015

(2)Save as otherwise provided by this Act, a Member whether elected or nominated, shall hold office for a term of five years from the date of publication of the notification under sub-section (1).