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

State of Madhya Pradesh - Subsection

Section 4(4) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(4)Save as otherwise expressly provided in this Act, the term of office of the Chairman and the members nominated under clauses (b) and (c) of sub-section (3) shall be three years from the date of their nomination.