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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(d) in The Haryana Relief of Agricultural Indebtedness Act, 1989

(d)The chairman and every member of a Board so established shall be appointed for a term not exceeding three years, but shall be eligible for reappoinment on the expiry of his term.