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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018

(1)A nominated member shall hold office for a period of two years from the date of his nomination and he is eligible for re-nomination:Provided that a nominated member shall not be re-nominated to the Board, without completion of a cooling off period of two years between the two terms.