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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(4) in Kerala Advocates' Clerks Welfare Fund Act, 2003

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