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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995

(2)No order of removal shall be made by the State Government under this section unless the Member concerned has been given a reasonable opportunity of showing cause against the same.