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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(8) in The Deori Autonomous Council Act, 2005

(8)Notwithstanding anything contained in any of the foregoing sub-section, the Government may, at any time, in consultation with the President, withdraw the Secretary or any other officer of staff or appointed by it in the office of the Village Council.