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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020

(1)The President and Members of each Autonomous Board shall hold the office for a term not exceeding four years and shall not be eligible for any extension or re-appointment:Provided that such person shall cease to hold office after attaining the age of seventy years.