Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3) in Punjab Rights of Persons with Disabilities Rules, 2019

(3)The term of office of the nominated members shall be for a period of three years from the date on which they enter upon office, and the nominated members shall be eligible for re-nomination for one more term.