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

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(1)Save as otherwise provided in this Act the term of office of the President and members of the Board elected under clause (c) or nominated under clause (d) of sub-section (1) of Section 4 shall be for a period of five years commencing from the date on which the first meeting of the new Board is held :Provided that the term of office of the President and members of the Board constituted for the first time shall be three years from the date of the first meeting of the Board.