Section 7(1)(e) in National Financial Reporting Authority (Manner of Appointment and other Terms and Conditions of Service of Chairperson and Members) Rules, 2018

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

(e)has so abused his position as to render his continuance in office prejudicial to the public interest:

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