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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3)(f) in Rajasthan State Commission for Backward Classes Act, 2017

(f)has, in the opinion of the State Government, so abused the position of Chairperson or Member as to render that persons continuance in office detrimental to the interests of backward classes or the public interest: