Section 15(1)(e) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

(e)has, in the opinion of the Central Government, so abused his position as to render his continuance in office detrimental to the public interest.

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