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

State of Rajasthan - Subsection

Section 3(3) in The University of Rajasthan (Amendment) Act, 1950

(3)A member nominated or elected to any such Authority in the capacity as member of a particular body or as the holder of a particular appointment shall hold office so long only with in the period specified in sub-sections (1) and (2) as he continues to be a member of that body or the holder of that appointment, as the case may be."