Section 4(3)(f) in The National Commission For Backward Classes Act, 1993

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Union of India - Subsection

Section 4(3)(f) in The National Commission For Backward Classes Act, 1993

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

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Union of India - Subsection

Section 4(3)(f) in The National Commission For Backward Classes Act, 1993