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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(3)The Registrar shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years :Provided that no person appointed as Registrar shall hold office on attaining the age of fifty-eight years.