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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999

(2)The Government may remove any member who is or has become disqualified under sub-section (1) from the membership of the Committee:Provided that no order removing any member shall be passed unless the member has been given an opportunity of being heard.