Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 21] [Entire Act] State of Punjab - Subsection Section 21(3) in The Punjab State Board of Technical Education and Industrial Training Act, 1992 (3)Subject to the provisions of sub-section (2), the term of office of the Chairman shall be three years and he shall be eligible for re- appointment.
