Legal Document View

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
[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Maharashtra - Subsection

Section 59(1)(b) in The Maharashtra University of Health Sciences Act, 1998

(b)All members of the Library Committee, other than the ex-officio members, shall hold office for a period of five years and shall not be eligible for re-nomination thereafter;