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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(b) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

(b)if, in the opinion of the Government, he is ineligible or has become incapable of functioning as Director or has so abused his position as director detrimental to public interest: