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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1) in The Goa State Commission for Women Act, 1996

(1)The Chairperson and every non-official member shall hold office for a period of three years provided that the member specified at clause (c) of sub-section (2) of section 4 shall cease to hold office as soon as she ceases to be a member of the State Legislative Assembly.