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

NCT Delhi - Subsection

Section 3(5) in The Delhi Water Board Act, 1998

(5)The members of the Board nominated under clauses (iii), (iv) and (xiii) of sub-section (2) shall not hold office for a continuous period for more than two years and shall cease to hold office whenever they cease to be members of the Legislative Assembly of the National Capital Territory of Delhi or members of the Municipal Corporation of Delhi or of the Delhi Cantonment Board, as the case may be.