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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(1)(b) in Tripura Board of Secondary Education Act, 1973

(b)The President shall hold office for a term of [five] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] years but his services may be extended for a period not exceeding one year.