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

State of Kerala - Subsection

Section 4(3) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(3)The nominated members shall hold office during the pleasure of the Government which shall not exceed three years at a time and shall be eligible for re-appointment:Provided that a person shall not be appointed as member for more than two terms.