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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2)(b) in Haryana Municipal Corporation Act, 1994

(b)where the authority empowered to remove or dismiss such officer or other employee is satisfied that for some reason to be recorded by that authority, it is not reasonably practicable to give that person an opportunity of showing cause.