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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Chemical Weapons Convention Rules, 2016

(4)The Central Government may suspend from office, the Chairperson in respect of whom an enquiry has been ordered under sub-rule (3), until the Central Government has passed an order on receipt of the enquiry report.