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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1) in The Goa Education Development Corporation Act, 2003

(1)The Chairman and directors of the Corporation nominated under clauses (c) and (d) of section 4, shall hold office for a period of three years from the date of their nomination unless their term of office is terminated earlier by the State Government.