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 0] [Entire Act] State of Odisha - Section Section 3 in The Wild Life (Protection) (Orissa) Rules, 1974 3. Term of Office. - The term of office of a member of the Board referred to in Clause (g) of Sub-section (1) of Section 6 shall be three years from the date of his appointment.
