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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(5)(a) in Tamil Nadu National Law School Act, 2012

(a)Save as otherwise provided, the members of the General Council, other than the ex-officio members, shall hold office for a period of three years and such members shall be eligible for nomination for not more than another period of three years.