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[Cites 0, Cited by 0] [Section 338A] [Entire Act]

Union of India - Subsection

Section 338A(2) in Constitution of India, 1950

(2)Subject to the provisions of any law made in this behalf by Parliament, the Commission shall consist of a Chairperson, Vice-Chairperson and three other Members and the conditions of service and tenure of office of the Chairperson, Vice-Chairperson and other Members so appointed shall be such as the President may by rule determine.