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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(2) in Kerala Agricultural University Act, 1971

(2)A member of any Authority nominated under sub section (1) shall hold officer for a period of [3 years] [Substituted by Act 6 of 1974.] from the date of such nomination or till the members of the corresponding authority are elected or nominated, as the case may be under the provisions of the Act, whichever is earlier.