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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(2) in Telangana Societies Registration Act, 2001

(2)The term of the Committee or of its members so elected shall be a period not exceeding six years as may be specified in the bye-laws:Provided that a member who has completed a term as an elected member is eligible for re-election as a member of Committee, if the bye-laws so permit.