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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(5)(b) in Tamil Nadu National Law School Act, 2012

(b)Where a member is nominated to the General Council in a casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years: