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[Cites 0, Cited by 0] [Section 278(3)] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(3)(b) in Government of India Act, 1935

(b)the Secretary of State may, if he is satisfied that any person so appointed has by reason of infirmity of mind or body become unfit to continue to hold his office, by order remove him from his office.