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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(f) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

(f)in the opinion of the State Government, has so abused the position of Chairperson or Member as to render his continuance in office detrimental to the public interest :