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

State of Karnataka - Subsection

Section 3(5) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013

(5)Subject to the pleasure of State Government or sub-section (7), a non-official member shall hold office for a period of three years from the date of nomination. A member nominated once to the Board is not eligible for re-nomination for a second time.