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The Prevention of Money-Laundering Act, 2002 29. 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,- a. in the case of the Chairperson, the age of sixty-eight years; b. in the case of any other Member, the age of sixty-five years.    |
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