Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Haryana - Subsection Section 7(1) in Haryana Housing Board Act, 1971 (1)Every member shall hold office for a period of three years from the date of his appointment :Provided that after the expiry of the period of his appointment, a person shall be eligible for reappointment as a member.
