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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1) in Gujarat State Council for Physiotherapy Act, 2011

(1)Subject to the provisions of this section, an elected or nominated member shall hold office for a term of five years from the date of his election or nomination, as the case may be :Provided that the member nominated under section 3 shall hold office during the pleasure of the State Government.