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[Cites 0, Cited by 3] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Benami Transactions (Prohibition) Act, 1988

(2)The Chairperson or Judicial Member shall not be removed from his office except by an order made by the Central Government after an inquiry made by Chief Justice of the High Court in which the Chairperson or Judicial Member has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges.