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

State of Bihar - Subsection

Section 3(8) in Bihar Regional Development Authority Act, 1974

(8)Members referred to under clauses (d), (e) and (f) shall hold office for a term of three years from the date of their nomination to the Authority:-Provided that such term shall come to an end as soon as the member ceases to be a member of the body from which he was nominated.