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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in The Uttar Pradesh State Sports University Act, 2021

(1)Save as otherwise provided in this section, the term of a member of the Board nominated under clauses (iii), (iv) and (v) of sub- section (I) of section 20 shall be three years from the date of his nomination.