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

Union of India - Subsection

Section 7(6) in The Air (Prevention And Control Of Pollution) Act, 1981

(6)A member of a State Board constituted under this Act shall be eligible for re-nomination [* * *] [The words " but not for more than two terms" omitted by Act 47 of 1987, Section 5 (w.e.f. 1.4.1988).].