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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(2)(c) in The Punjab Ex-servicemen Corporation Act, 1978

(c)the circumstances under which [the Chairman or the Vice-Chairman] [Substituted 'The Chairman' by Punjab Act No. 11 of 2012, dated 1.8.2012.] or the Managing Director or a director referred to in clause (e) of sub-section (1) of section 7 shall be removable during the term of his office;