Section 8(2)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973

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State of Karnataka - Subsection

Section 8(2)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(c)if he, in the opinion of the Government, is unsuitable or has become incapable of acting as a director or has so abused his position as a director as to render his continuance as such director detrimental to public interest.

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State of Karnataka - Subsection

Section 8(2)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973