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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(5)(b) in Tamil Nadu Fisheries University Act, 2012

(b)Where a member is elected or nominated to the Board of Management in casual vacancy, the period of office held for not less than one year by any such member shall be construed as a full period of three years: