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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Puducherry - Subsection

Section 4(3) in Puducherry Hindu Religious Institutions Act, 1972

(3)Subject to the provisions of section 5, every member of the Board shall hold office for a term of three years from the date of publication of the notification appointing him as member and the other conditions of his service shall be such as may be prescribed.