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[Cites 0, Cited by 4] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Competition Act, 2002

(1)The Chairperson and every other Member shall hold office as such for a term of five years from the date on which he enters upon his office and shall be eligible for re-appointment: [Provided that the Chairperson or other Members shall not hold office as such after he has attained the age of sixty-five years.]