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State of Madhya Pradesh - Section

Section 3 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

3. Term of Office.

- The terms of office of a member of the Board referred lo in clause (g) of sub-section (1) of Section 6 shall be [not less than one year and not more than three years] [Substituted by Notification No. 14-4-82-X-2, dated 10-6-1982.] from the date of his appointment.