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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Electricity Reforms Act, 1999

(2)Notwithstanding anything contained in sub-section (1), the State Government may by order, remove a member from his office if he has incurred any of the disqualifications mentioned in Section 6.