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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(i) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(i)The term of office of the nominated members shall be for a period of two years from the date on which they enter upon office but shall be eligible for re-nomination.