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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in Damodar Valley Corporation Act, 1948

(3)No order of removal under this section shall be made unless the member concerned has been given an opportunity to submit his explanation to the Central Government, and when such Order is passed the seal of the member removed shall be declared vacant and another member may be appointed under section 4 to fill up the vacancy.