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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(2)Subject to the pleasure of the Government a non-official member shall hold office for a period of three years, from the date of nomination. A member nominated once to the Price Fixation Committee, is not eligible for renomination, for the second time.