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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Inland Waterways Authority Of India Rules, 1986

(1)A member appointed by the Central Government under sub-section (3) of Section 3 of the Act, shall hold office for a period of three years or such period, not exceeding three years, as may be determined by the Central Government, having regard to the circumstances of each case.