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

State of Madhya Bharat - Subsection

Section 3(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(2)The Chairman and every member of a Board, so established, shall be appointed for a term not exceeding three years. Such Chairman or a member may, on the expiration of the period for which he has been appointed be again appointed from time to time for a further period which shall not exceed three years.