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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)The term of office of President or Vice-President shall be five years or the residue of the term of his office [as a member] [Inserted by Act No. 50 of 2013, dated 20.9.2013.], whichever is less.