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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(5)(a) in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953

(a)All members referred to in Clause (b) of sub-section (2), Shall on a date to be specified in the order, vacate their offices but without prejudice to their eligibility for appointment or nomination as a member;