Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] Union of India - Subsection Section 11(2) in The Appellate Tribunal For Forfeited Property (Conditions Of Service Of Chairman And Members) Rules, 1989 (2)A person appointed as Member shall hold office till he attains the age of 60 years.
