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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(3)A non-official director removed under any of the provisions of clauses (a) and (b) of sub-section (2) shall unless otherwise directed by the Government be disqualified for appointment as a director for a period of three years from the date of his removal.