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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Banaras Hindu University Act, 1915

(1)The Chancellor shall be elected by the Court and shall hold office for a term of three years:Provided that the Chancellor shall, notwithstanding the expiration of his term, continue to hold his office until the election of his successor.