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

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Khadi and Village Industries Board Rules, 1960

(1)Save as hereinafter provided, a member shall hold office for three years from the date of publication of the notification of his appointment in the [Fort St. George Gazette] [Now, Tamil Nadu Government Gazette.].