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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(4) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(4)Non-Official members shall hold office for a period of three years from the date of appointment or for such further period, if any, as the Director may, by general or special order, direct in that behalf.