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

State of Uttar Pradesh - Subsection

Section 3(3) in The Uttar Pradesh Prohibition Of Beggary Act, 1975

(3)The Chairman and other members shall be appointed by the State Government and shall, unless the appointment is terminated earlier by the State Government, hold office for a term of three years from the date of appointment.