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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1) in The Goa Industrial Development Act, 1965

(1)The Chairman and directors of the Corporation nominated under clauses [(g), (h), and (hh) of sub-section (1) of section 4], shall hold office for a period of 3 years from the date of their nomination unless their term of office is terminated earlier by the State Government.