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Foreign Exchange Management Act, 1999 22. Term of office The Chairperson and every other Member shall hold office as such for a term of five years from the date on which he enters upon his office: Provided that no Chairperson or other Member shall hold office as such after he has attained,- 1. in the case of the Chairperson, the age of sixty-five years; 2. in the case of any other Member, the age of sixty-two years.    |
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