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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(2) in Kerala University of Health Sciences Act, 2010

(2)Save as otherwise provided by or under the provisions of this Act, the term of office of the elected, nominated, appointed or co-opted member of any authority shall be three years from the date of its first meeting, irrespective of the date on which a member enters upon such office.