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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(1)Save as otherwise expressly provided in these rules, the term of office of a non-official member of the Board, shall be two years commencing from the date of his nomination :Provided that such member shall, notwithstanding the expiry of the said period of two years, continue to hold office until his successor is nominated.