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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(1)A member nominated under clause (b) or clause (d) or clause (e) of sub-section (1) of Section 6 shall hold office for a period of three years from the date of his nomination and shall be eligible for re-nomination.