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[Cites 0, Cited by 3] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Sick Industrial Companies (Special Provisions) Act, 1985

(2)The Chairman and every other Member shall hold office for such period, not exceeding five years, as may be specified by the Central Government in the order of his appointment, but shall be eligible for re-appointment:Provided that no person shall hold office as the Chairman or other Member after he has attained the age of sixty-five years.