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Civil Liability for Nuclear Damage Act, 2010 21. Term of office. – The Chairperson or a Member, as the case may be, shall hold office as such for a term of three years from the date on which he enters upon his office and shall be eligible for re-appointment for another term of three years: Provided that no person shall hold office as such Chairperson or Member after he has attained the age of sixty-seven years.    |
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