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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(1)The members of the Tribunal shall normally be appointed for a period of two years from the date of their appointment:Provided that the period of appointment may be reduced or extended by the State Government.