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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4) in The U.P. Advocates Welfare Fund Act, 1974

(4)A member nominated under clause (b) of sub-section (3) shall hold office for a term of three years, but he may at any time by writing under his band addressed to the Chairman, resign his membership.