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

State of Chattisgarh - Subsection

Section 7(5) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(5)The Settlor may at any time remove any of the trustees and may appoint any other person as the Trustee at its sole discretion. The trustees so removed by the Settlor, shall cease to be a Trustee with effect from the date of such removal.