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[Cites 0, Cited by 22] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Administrative Tribunals Act, 1985

(1)The Chairman shall hold office as such for a term of five years from the date on which he enters upon his office:Provided that no Chairman shall hold office as such after he has attained the age of sixty-eight years.