Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 25] [Entire Act] Union of India - Subsection Section 25(d) in The Central Vigilance Commission Act, 2003 (d)a Director of Enforcement shall continue to hold office for a period of not less than two years from the date on which he assumes office;
