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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958

(4)The term of office of a member appointed under clause (c) of sub-section (2) shall be three years form the date of the publication of the name of such member in the Gazette.