Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(1) in Arunachal Pradesh Housing Board Act, 2014

(1)The Chairman, Vice-Chairman and every non-official member shall hold office for a period of three years from the date of his/her appointment but shall be eligible for re-appointment as such Chairman, Vice-Chairman or member.