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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Small Industries Development Bank Of India Act, 1989

(5)The Central Government may, at any time, remove the Chairman and Managing Director or the whole-time Director, as the case may be, from office:Provided that no person shall be removed from his office, under this sub-section, unless he has been given an opportunity of showing cause against his removal.