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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3)(iii) in Bihar Commission for Protection of Child Right Rules, 2010

(iii)Provided that a person who has held and office of Chairperson or member for two terms in any capacity shall not be eligible for renomination as chairperson or, as the case may be, as member.