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Armed Forces Tribunal Act 2007 8. Term of office The Chairperson or a Member shall hold office for a term of four years from the date on which he enters upon his office and shall be eligible for re-appointment: Provided that no Chairperson shall hold office as such after he has attained,- a. in case he has been a Judge of the Supreme Court, the age of seventy years; and b. in case he has been the Chief Justice of a High Court, the age of sixty-five years: Provided further that no other Member shall hold office as such Member after he has attained the age of sixty-five years.    |
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