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[Cites 0, Cited by 0] [Section 42A] [Entire Act]

Bombay Presidency - Subsection

Section 42A(4) in The Bombay University Act, 1974

(4)The appointment of a person as a Presiding Officers of a Tribunal may be on a full time or part time basis, and may be for such period or periods, but not exceeding five years in the aggregate, as the State Government, may, from time to time, in each case decide.