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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(8) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999

(8)A member nominated under clause (f) of sub-section (3) shall hold office for a term of three years or until he ceases to be a member of Advocates' Clerks Association whichever is earlier.