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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(1) in Chhattisgarh State Legal Services Authority Regulations, 2003

(1)The terms of office of a member of the District Authority, other than ex-officio member, shall be two years :Provided that a member shall be eligible for renomination for one more term.